S ANURADHA Vs. R VENKATESH

JUDGEMENT

(1.) The revision is filed against the order directing the respondent-husband to pay a sum of Rs.12,500/- per month as interim maintenance to the petitioner-wife till the disposal of the main petition and to pay the same on or before 5th of every month. The Court below has ordered the maintenance to be paid only from the date of order, instead of from the date of petition. This is under challenge in this Civil Revision Petition, apart from seeking enhancement of maintenance amount.

(2.) It is settled law that maintenance amount should be awarded only from the date of petition and not from the date of the order. On this aspect, it is worthwhile to notice the following decisions, relevant portion of which is extracted hereunder:

(3.) In the case on hand, the reasonings given by the trial Court for awarding maintenance from the date of the order, are perverse and hence, the Civil Revision Petition has to be allowed on the above said narrow compass.