PENDYALA MADHAV Vs. CHANDRIKA TRIPATHY

JUDGEMENT

(1.) Learned counsel appearing for the petitioner submitted that the petitioner is challenging an order passed by the Principal Judge, Family Court, Jamshedpur in Matrimonial Suit No. 188 of 2007 below an application preferred by the respondent-wife under Section 24 of the Hindu Marriage Act, 1955 and the order passed by the Family Court is that the petitioner has to pay the maintenance at the rate of Rs. 1,000/- per month during the pendency of the matrimonial suit. Against this order, the present petition has been preferred.

(2.) Having heard learned counsel for the petitioner and looking to the facts and circumstances of the case, I see no reason to entertain this writ petition mainly for the following facts and reasons:-

(3.) The petition is, hereby, disposed of as dismissed with aforesaid direction.