G JOHN EDWARD Vs. SABINA MARY

JUDGEMENT

(1.) The challenge made in this Civil Miscellaneous Appeal is to the order dated 29.11.2017 passed in I.A.No.2525 of 2016 in O.P.No.2654 of 2014 by the V Additional Family Court, Chennai, directing the appellant/husband to pay a sum of Rs.10,000/- per month (Rs.7,000/- to the respondent / wife and Rs.3,000/- to her minor son) towards interim maintenance from the date of the petition.

(2.) The facts, which give rise to the present appeal are as under:

(3.) The learned counsel for the appellant / husband would contend that the appellant / husband was relieved from the job with effect from 31.07.2014 and thereafter, he met with an accident and sustained grievous injuries, due to which, he is now, unemployed. To substantiate the same, the appellant/ husband has produced a copy of the relieving order dated 01.08.2014 issued by the authorized person of the company, in which, he was working, before the Family Court. However, without considering the same in a proper perspective, the Family Court has awarded interim maintenance to the respondent / wife and her minor son, by the order impugned herein, which, according to the learned counsel, is erroneous, unjust and arbitrary and is liable to be set aside.