M. SAKTHIVEL Vs. DHANALAKSHMI AND ANR.

JUDGEMENT

(1.) Civil Revision Petition is filed against the fair and decretal order dated 13.08.2010 made in I.A.No.43 of 2009 in H.M.O.P.No.41 of 2009 on the file of the Subordinate Court, Ranipet.

(2.) The petitioner is husband, first respondent is wife and second respondent is their minor daughter. The petitioner filed H.M.O.P.No.41 of 2009 for divorce on the file of the Subordinate Court, Ranipet. The respondents filed I.A.No.43 of 2009 under section 24 of the Hindu Marriage Act, for a direction to the petitioner to pay a sum of Rs. 3,000/- to the first respondent and Rs. 2,000/- to the second respondent/minor daughter towards monthly interim maintenance and a sum of Rs. 5,000/- towards litigation expenses.

(3.) According to the first respondent, the petitioner is running a rice mill and is earning a sum of Rs. 20,000/- per month and he is having immovable properties. The first respondent is not employed and she is an illiterate person. The first respondent is not having any independent income to maintain herself and her minor daughter. The second respondent/minor daughter is going to school. The first respondent further contended that the petitioner tried to poure kerosene over her body and kill her. After taking treatment in the hospital, she was forced to live in her parents house along with her minor daughter and her parents are also very poor. Therefore, she prayed for interim maintenance.