N IMTIAZ SHARIFF Vs. M SHABANA BEGUM

JUDGEMENT

(1.) The appellant/husband has filed this appeal questioning the legality and/or correctness of the order dated 20.12.2017 passed in I.A. No. 1621 of 2016 in O.S. No. 136 of 2015 on the file of IV Additional Family Court, Chennai. By the said Order, the Family Court allowed the application filed by the respondent herein and directed the appellant to pay a sum of Rs. 1,18,400/- towards the educational and other expenditures to be incurred for the two minor sons.

(2.) The appellant herein has filed the suit in O.S. No. 136 of 2015 praying to pass a Decree and Judgment directing the respondent herein to join him along with the two children and to live with him so as to lead a happy matrimonial life.

(3.) As per the averments in the plaint filed by the appellant herein, the marriage between the appellant and the respondent was solemnised on 08.02009 as per Islamic rites and customs at Shiraz Hall, Egmore. Due to the wedlock, two male children were born. According to the appellant, the married life with the respondent was not peaceful and blissful owing to the misdeeds of the respondent. According to the appellant, even though he provided all comforts to the respondent befitting his financial status, the respondent compelled him to lead a life of extravagance and luxury. The respondent is only interested in the money earned by the appellant. In this context, the respondent resorted to unreasonable quarrel with the appellant and on 15.11.2014, she deserted the matrimonial company of the appellant accompanied by the two children and inspite of all efforts taken by the appellant, she refused to join the matrimonial home along with the two children. In such circumstances, the appellant has filed the suit for restitution of conjugal rights.