S SURESH Vs. JAYA SHREE

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 13.3.2008 passed by the Family Court, Salem, in I.A.No,24 of 2007 in FCOP No,78 of 2005, this civil revision petition is focussed.

(2.) HEARD both sides.

(3.) WHEREAS the learned counsel for the wife/R1 would develop his argument to the effect that the husband admittedly is in an affluent situation and only for avoiding payment of interim maintenance he has come forward with baseless pleas. Accordingly, he prayed for the dismissal of the revision petition.