B JAYARAMAN Vs. J SHANTHI

JUDGEMENT

(1.) This Civil Revision Petitioner is the petitioner in H.M.O.P.No.23 of 2009. He filed the said petition under Sec. 13 of the Hindu Marriage Act, against his wife Shanthi, the respondent herein, seeking for grant of decree of divorce. Pending such H.M.O.P.No.23 of 2009, the respondent filed a petition in I.A.No.23 of 2010, under Sec. 24 of the Hindu Marriage Act, 1955 seeking for interim maintenance of Rs.5,000.00 per month and also awarding a cost of Rs.10,000.00 towards litigation expenses to her.

(2.) The learned Subordinate Judge, Gudiyattam, Vellore District, after full contest, allowed the I.A.No.23 of 2010 in H.M.O.P.No.23 of 2009 and directed the present revision petitioner to pay a sum of Rs.3,500.00p.m. to the respondent towards maintenance. The learned Subordinate Judge, further directed the revision petitioner to pay a sum of Rs.5000.00 towards litigation expenses. Aggrieved over the same, the present civil revision petition has been filed by the petitioner herein.

(3.) No appearance on behalf of the respondent.