ARJUNAN Vs. SANTHI ALIAS VENKATESHWARI

JUDGEMENT

(1.) THIS Civil Revision Petition is filed by the revision petitioner/husband as against the order dated 20. 02. 2008 in I. A. No. 108 of 2007 in H. M. O. P. No. 45 of 2007 passed by the learned Subordinate Judge, Mettur, in allowing the said application, ordering a sum of Rs. 6,000/- per month towards interim maintenance from the date of filing of the application till the disposal of the main petition and also a sum of Rs. 10,000/- towards litigation expenses.

(2.) THE respondent/wife has filed I. A. No. 108 of 2007 in H. M. O. P. No. 45 of 2007 on the file of learned Subordinate Judge, Mettur, for a direction to the revision petitioner/ husband to pay a sum of Rs. 25,000/- towards litigation expenses and Rs. 25,000/- per month towards interim maintenance from the date of main H. M. O. P. petition till the disposal of the same. In the said application, the respondent/wife has averred that her marriage with the revision petitioner took place on 25. 10. 2003 according to Hindu rites and customs at S. P. Thirumana Mandapam, Mettur Taluk and that the revision petitioner/husband has deserted her and that he is employed as Mechanic in an Aeronautical Factory at Singapore, getting a monthly salary of Rs. 1,00,000/- with perquisites like housing allowance, etc. , and that she is a destitute lady and to maintain the dignity of matrimonial home, she requires an amount of Rs. 20,000/- to meet all expenses and, therefore, prays for ordering a sum of Rs. 20,000/- towards interim maintenance and Rs. 25,000/- towards litigation expenses.

(3.) THE revision petitioner/husband in the counter has, inter alia, taken a plea that due to mental torture given by the respondent/wife, he already resigned the job and now he is an unemployed. He is residing at Thangamapuripattinam and that the maintenance amount claimed as Rs. 30,000/- is highly excessive and the claim of litigation expenses as Rs. 25,000/- is also excessive and that he is not in a position to pay the amount and that she has taken all the amounts from him when she was living with him. She is now leading a luxurious life and that she is having movable and immovable properties in her name and she is getting an income of Rs. 10,000/- per month and therefore, she is not entitled to ask for interim maintenance, inasmuch as she has taken away all the savings of him and therefore, prays for dismissal of the petition.