N BHASKARAN Vs. B RUKMANI

JUDGEMENT

(1.) This Civil Revision Petition has been filed against the judgment and order dated 02.06.2011 made in I.A.No.19 of 2011 in H.M.O.P.No.89 of 2009 on the file of the learned Principal Subordinate Judge, Chengalpet.

(2.) The petitioner husband filed H.M.O.P.No.89 of 2009 against respondent wife on file of the Principal Subordinate Court, Chengalpet, on the ground of cruelty and adultery. The respondent filed counter statement on 23.03.2010 and is contesting the H.M.O.P. The respondent filed I.A.No.19 of 2011 under Section 24 of the Hindu Marriage Act, claiming an interim maintenance of Rs.10,000/-, annual festival expenses of Rs.20,000/- and a sum of 10,000/- towards litigation expenses.

(3.) According to the respondent the petitioner is doing building contract work in the name and style of JBR constructions and he is also owning 3 JCBs, a lorry and LNT heavy chain lorry and earning sum of Rs.50,000/- per month. The petitioner is not maintaining the respondent. The respondent is not having any independent income and she is depending on her parents. In the circumstances, she has filed application for claiming the above said amounts.