J SANTHOSH Vs. M BANUPRIYA

JUDGEMENT

(1.) This appeal is at the instance of the husband against the interim order of maintenance granted by the Family Court at Chennai, directing him to pay a sum of Rs. 15,000/- per month made under Section 24 of the Hindu Marriage Act.

(2.) The husband had filed the Original Petition in FCOP.No.1149 of 2015 seeking divorce on the ground of cruelty under Section 13(1)(ia) of the Hindu Marriage Act. The marriage between the parties took place on 01.09.2011 and it is claimed by the husband that the respondent, wife had treated him with cruelty. It is claimed that the wife without the knowledge of the husband aborted the pregnancy. It is also contended that the respondent, wife had illict intimacy with one Kamal, who had been her friend even before the marriage. On the above allegations as well as other allegations, the husband sought for divorce.

(3.) The application is being resisted by the wife on various contentions and she also had filed OP.No.2978 of 2015 seeking restitution of conjugal rights.