C KRISHNAMOORTHY Vs. B JAMUNA RANI

JUDGEMENT

(1.) ANIM-ADVERTING upon the order dated 3. 6. 2008 passed in I. A. No. 1996 of 2006 in O. P. No. 2680 of 2005 by the I Additional Judge, family Court, Chennai, this revision petition is filed.

(2.) THE nutshell facts, which are absolutely necessary and germane for the disposal of this revision petition would run thus: the revision petitioner is the husband and the respondent is his wife. The former filed fcop No. 2680 of 2005 before the First Additional Judge, family Court, Chennai, for divorce. During the pendency of the said o. P. , the wife filed I. A. No. 1996 of 2006 seeking interim maintenance, by invoking section 24 of the Hindu Marriage Act. The trial Court awarded interim maintenance of rs. 1500/- per month from the date of LA. Being aggrieved by and dissatisfied with the said order, this revision petition is focussed by the husband on various grounds:

(3.) THE learned counsel for the revision petitioner would develop his argument to the effect that the lower Court was not justified in awarding a sum of Rs. 1500/- per month by ignoring the deductions effected from the salary of the petitioner/husband.