J PREM KUMAR Vs. SANDHYA

JUDGEMENT

(1.) This revision is filed by the petitioner/husband against the order passed by the learned Principle Family Judge, Chennai, in M.P.No.878 of 2013 in M.C.No.367 of 2012 on 19.10.2016, granting interim maintenance.

(2.) Earlier, the respondent/wife filed a petition under Section 125(3) Cr.P.C seeking maintenance of Rs.20,000/- for the first respondent and Rs.10,000/- for the second respondent/son in M.C.No.367 of 2012, on the file of the Principal Family Court, Chennai. Pending maintenance case, the respondents filed an interim application in M.P.No.878 of 2013 seeking for an interim maintenance and litigation expenses. The Principal Family Judge, by an order dated 19.10.2016 directed the petitioner to pay a sum of Rs.8,000/- per month to the first respondent and a sum of Rs.5,000/- per month to the second respondent as interim maintenance from 05.09.2013 and a sum of Rs.5,000/- as one time litigation expenses. Challenging the above order, the petitioner/husband filed the present revision.

(3.) Heard Mr.A.D.Jagadish Chandra, learned counsel appearing on behalf of the petitioner and Ms.C.Shyamala, learned counsel appearing on behalf of the respondents.