JAGAN SOOSAI Vs. CHRISTINA RAFYA

JUDGEMENT

(1.) The revision petition has been filed seeking to set aside the order passed in M.P. No. 930 of 2018 in M.C. No. 47 of 2014, dated 22.07.2019 by the V Additional Family Court, Chennai, directing the petitioner to pay a sum of Rs. 10,000/- to the first respondent and Rs. 5,000/- each to the second and third respondent as interim maintenance and directing the amount to be paid before fifth day of every English calender months.

(2.) The brief facts of the case are as follows:

(3.) The learned counsel for the petitioner/husband would submit that the respondent/wife is presently working as a Team leader at Accenture Software Company and that she has got independent source of income and it is not a case that she is not able to maintain herself and that the Trial Court without taking into consideration that she is gainfully employed, has passed an order granting interim maintenance.