R PADMANABAN Vs. G LALITHA

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 28.04.2008 passed by the learned I Additional Family Judge I/C, Chennai, in I.A.No,971 of 2007 in O.P.No.111 of 2007, this civil revision petition is focussed.

(2.) THE facts giving rise to filing of this revision as stood exposited from the records succinctly and precisely be set out thus: THE revision petitioner/husband herein preferred O.P.No.111 of 2007 seeking restitution of conjugal rights. During the pendency of the said O.P., I.A.No,971 of 2007 was filed by the wife as against the husband seeking maintenance for herself and for the child. THE Family Court awarded interim maintenance under Section 24 of the Hindu Marriage Act. A sum of Rs.2,000/- was awarded in favour of the wife and Rs.1,000/- in favour of the minor child, in total a sum of Rs.3,000/- per month as interim maintenance. Being aggrieved by and dissatisfied with the order of the Family Court, this revision has been filed by the petitioner on various grounds.

(3.) PERUSED the impugned order as well as the records available.