MUKESH KUMAR Vs. SUMAN KUMARI

JUDGEMENT

(1.) This Civil Misc. Application has been filed by the petitioner for setting aside the order dtd. 9/5/2018 passed by learned Principal Judge, Family Court, Bhojpur at Ara, in Matrimonial Case No. 361 of 2017 whereby the petitioner has been directed to pay interim maintenance of Rs.15,000.00 per month for his wife/ respondent and two minor children.

(2.) It appears from the record that the marriage between the petitioner and respondent was solemnised on 7/12/2012 as per Hindu rites and customs and out of their wedlock, two children have been born. Due to the reasons stated in petition, the petitioner filed divorce case bearing Matrimonial (Divorce) Case No. 36 of 2017 under Sec. 13 of the Hindu Marriage Act. The respondent-wife vide application dtd. 13/4/2018 filed an application for interim maintenance and litigation expenses stating that she has no source of income and is unable to maintain herself and her two minor children and the plaintiff is in government service and have much immovable property and he has income of Rs.95,000.00 per month. The learned Court below directed the petitioner to pay Rs.30,000.00 as cost of litigation and vide impugned order petitioner has been directed to pay Rs.15,000.00 per month as interim maintenance.

(3.) Heard learned counsel for the parties.