P. MUNUSAMY Vs. K. PERUMAYEE

JUDGEMENT

(1.) This Civil Revision Petition is filed against the fair and decretal order dated 04.01.2013 made in I.A. No. 1 of 2010 in H.M.O.P. No. 31 of 2008 on the file of the I Additional Subordinate Court, Salem.

(2.) The petitioner/husband filed H.M.O.P. No. 31 of 2008 on the file of the I Additional Subordinate Court, Salem against the respondent/wife for divorce. The respondent filed counter statement on 08.10.2009 and is contesting the H.M.O.P. The respondent filed I.A. No. 1 of 2010 claiming a sum of Rs. 7,000/- per month towards interim maintenance and a sum of Rs. 10,000/- towards litigation expenses, pending H.M.O.P. According to the respondent, the petitioner is working as a Post Master in the Postal Department at Kolathukombai, Annupur, Valapady Taluk, Salem District and is earning Rs. 10,000/- per month as salary and a sum of Rs. 3,00,000/- per year as agricultural income. The respondent is unemployed and she is not having any independent income and is depending on her parents. The petitioner is not maintaining the respondent and he has got sufficient means to maintain her.

(3.) The petitioner filed counter affidavit and denied that he is getting Rs. 10,000/- per month as salary and Rs. 3,00,000/- per year as agricultural income. He has submitted that his carry home salary is Rs. 6,501/- and he is not getting any agricultural income to the tune of Rs. 3,00,000/- and prayed for dismissal of the application.