J IVAN Vs. ALPHONSE LOURDU MARY

JUDGEMENT

(1.) The revision petitioner/husband has filed these revision petitions as against the order dated 25.6.2007 in I.A.Nos.104 and 105 of 2007 in I.D.O.P. No. 156 of 2006 by the Principal District Judge, Tiruvellore in directing the revision petitioner/husband to pay a sum of Rs. 3000/- towards interim maintenance to the respondent/wife and also to pay a sum of Rs. 5000/- towards litigation expenses and further to pay a sum of Rs. 2000/- per month each to the children of the revision petitioner/husband from the date of filing of the inter -locutory applications till the disposal of original I.D.O.P. No. 156 of 2006.

(2.) The learned Counsel for the revision petitioner/husband submits that the learned Principal District Judge has ignored the principles laid down under Section 36 of Divorce Act 1869 while passing orders in I.A.Nos.104 of 2007 and 105 of 2007 and that the trial Court has not taken note of the fact that the take home salary of the revision petitioner/husband is only Rs. 2,200/- and that the respondent/wife was employed as a teacher at the time of filing of the application for interim maintenance and this has not been considered by the trial Court while fixing the quantum of maintenance in both the applications and that the revision petitioner/husband does not have wherewith all capacity to pay the monthly maintenance awarded by the trial Court and therefore prays for allowing these revision petitions to prevent aberration of justice.

(3.) The trial Court, while passing order in I.A.Nos. 104 of 2007 and 105 of 2007 has directed the revision petitioner/husband to pay a sum of Rs. 5000/- towards interim maintenance to the respondent/wife and also to pay a sum of Rs. 5,000/- towards litigation expenses and a sum of Rs. 2000/- per month to his two children.