RAMALINGAM Vs. MANGALALAKSHMI

JUDGEMENT

(1.) This Civil Revision Petition is filed to set aside the fair and decretal order dated 08.09.2014 made in I.A.No.233 of 2012 in C.M.A.No.26 of 2012 on the file of the Additional District Court, Chidambaram, Cuddalore District.

(2.) The petitioner /husband filed H.M.O.P.No.39 of 2008 on the file of the Subordinate Court, Chidambaram against the respondent/wife for divorce. Pending H.M.O.P, the respondent filed I.A.No.199 of 2008 claiming for an interim maintenance of Rs. 1500/- per month and a sum of Rs. 5000/- for litigation expenses. Trial Court granted interim maintenance of Rs. 300/- per month and Rs. 500/- towards litigation expenses. H.M.O.P filed by the petitioner was dismissed on 11.04.2012.

(3.) Challenging the said order of dismissal in H.M.O.P, the petitioner filed C.M.A.No.26 of 2012 on the file of the District and Sessions Court, Cuddalore. In the said appeal, the respondent filed I.A.No.233 of 2012, claiming interim maintenance of Rs. 9,000/- per month for herself and two minor children and Rs. 10,000/- towards litigation expenses. According to the respondent, the petitioner is working as Office Assistant in Engineering Department at Annamalai University and he is getting monthly salary of Rs. 11,242/-. The respondent is not having any independent income and she is depending on her aged parents for her day-to-day expenses and educational expenses of her children. The first daughter is studying 4th standard and second son is studying U.K.G in Arunachalam Matriculation Higher Secondary School, Kurinjipadi. The school fee for the daughter is Rs. 3,150/- and for his son, Rs. 2,350/-. The petitioner is owning three houses in Chidambaram and is getting Rs. 10,000/- per month by way of rent and prayed for maintenance of Rs. 9,000/- for herself and two children and a sum of Rs. 10,000/- towards litigation expenses.