V. DHINESH Vs. BRINDHA

JUDGEMENT

(1.) This Civil Revision Petition is filed to set aside the fair and decretal order dated 10.01.2014 made in I.A.No.18 of 2013 in H.M.O.P.No.173 of 2012 on the file of the Principal Subordinate Court, Mayiladudurai.

(2.) The petitioner/husband filed H.M.O.P.No.173 of 2012 on the file of the Principal Subordinate Court, Mayiladudurai against the respondent/wife. The petitioner filed the said H.M.O.P for dissolution of the marriage conducted between them on 03.09.2012. The respondent filed counter affidavit and is contesting the said H.M.O.P. The respondent filed I.A.No.18 of 2013 under section 24 of the Hindu Marriage Act, 1955, claiming a sum of Rs. 10,000/- per month towards maintenance and Rs. 10,000/- towards litigation expenses. According to the respondent, she was working as a Lecturer in Muthayee Ammal College at Rasipuram and was earning. After marriage, she resigned the job at the instigation of the petitioner and her parents. She has no income. Now, she is depending upon the meagre income of her father. The petitioner was working in foreign country and amazed lot of wealth. The petitioner's family is very affluent in the town and petitioner has substantial amount. In the circumstances, she is claiming Rs. 10,000/- per month as maintenance and a sum of Rs. 10,000/- towards litigation expenses.

(3.) The petitioner in the counter affidavit has stated that his period of contract with foreign employer was over and his service was terminated. He is now without employment and seeking for job. The respondent is qualified as M.Sc, M.Phil., and working as a part time lecturer and is getting Rs. 15,000/- per month. She has suppressed the fact that she is employed and claimed interim maintenance. The respondent is not entitled to any interim maintenance and prayed for dismissal of the application.