K. KUPPUSAMY Vs. KALAISELVI

JUDGEMENT

(1.) The Civil Revision Petition is filed against the fair and decretal order dated 31.07.2014 made in I.A.No.256 of 2012 in H.M.O.P.No.104 of 2008 on the file of the Subordinate Court, Pollachi.

(2.) The petitioner is husband and respondent is wife. The petitioner filed H.M.O.P.No.104 of 2008 on the file of the Subordinate Court, Pollachi, against the respondent for divorce. The respondent filed I.A.No.256 of 2012 for interim maintenance claiming a sum of Rs. 10,000/- for herself, Rs. 10,000/- for one of the minor children and a sum of Rs. 30,000/- towards litigation expenses. According to the respondent, petitioner is doing business in the name and style of "Karpagam Medicals" and also doing agricultural activities and is earning a sum of Rs. 50,000/- per month. The petitioner did not come and take the respondent after delivery of the second child. The petitioner has not paid any amount for maintenance of respondent and second child. The respondent has to travel 300 kilometres to contest the said H.M.O.P. filed by the petitioner.

(3.) The petitioner filed counter affidavit and denied all the averments that he is carrying on business and is earning Rs. 50,000/- per month. He is living on the income of his father and prayed for dismissal of the application.