Kumar Nagabushanam vs Krithika Raman
2021 Latest Caselaw 1884 Mad

                                                            1

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED 27.01.2021

                                                          CORAM

                                    THE HONOURABLE MR.JUSTICE T.RAJA
                                                  and
                              THE HONOURABLE MR.JUSTICE G.CHANDRASEKHARAN

                                         C.M.A. Nos.490 and 491 of 2019 and
                                           C.M.P. Nos.1722 & 1724 of 2019

                     Kumar Nagabushanam                         ... Appellant in both the cases

                                                           -vs-

                     Krithika Raman                         ... Respondent in both the cases

                     Prayer in both the cases: Civil Miscellaneous Appeals filed under
                     Section 19 of the Family Court Act 1984 to set aside the order made in
                     I.A. Nos.81 & 80 of 2017 in O.P. No.4664 of 2013 passed by the VII
                     Additional Family Court at Chennai dated 11.10.2018.


                                          For Appellant     : No appearance

                                          For respondent    : No appearance

                                                 COMMON JUDGMENT

                                    Judgment of this Court was made by T.RAJA,J.

The appeals have been filed against the fair and decretal order

dated 11.10.2018 passed by the VII Additional Family Court, Chennai

in I.A. Nos.81 & 80 of 2017 in O.P. No.4664 of 2013.

2.When the matters are taken up for hearing, no one appeared https://www.mhc.tn.gov.in/judis/

for either side.

3.A perusal of the interim order of maintenance would show that

when the respondent wife has filed the above I.A. Nos.81 & 80 of 2017

in O.P. No.4664 of 2013 seeking a direction to the appellant to pay an

interim monthly maintenance of Rs.40,000/- to the minor child

Hrishikesh and to pay the litigation expenses of Rs.50,000/- to the

respondent, pending disposal of the O.P., the learned VII Additional

Principal Judge, Chennai, considering the claims and counter claims

made by both parties and holding that the appellant herein has

averred in his counter that he is working in a private concern and

earning Rs.2,00,000/- per month, directed the appellant to pay a sum

of Rs.25,000/- per month towards education, food, clothing, medical

and other expenses to the respondent and her son and Rs.10,000/-

towards litigation expenses to the respondent from the date of

petition, namely, 10.01.2017.

4.Since the above interim order granted by the learned VII

Additional Principal Judge, Chennai directing the appellant to pay a

sum of Rs.25,000/- per month towards education, food, clothing,

medical and other expenses to the respondent and her son and

Rs.10,000/- towards litigation expenses to the respondent seems to be

https://www.mhc.tn.gov.in/judis/

reasonable and the same is only an interim arrangement, we find no

error or infirmity in the said I.A. Nos.81 & 80 of 2017 in O.P. No.4664

of 2013. Accordingly, the appeals are dismissed. Consequently, C.M.P.

Nos.1722 & 1724 of 2019 are closed. No costs.

                                                                        (TRJ)         (GCSJ)
                                                                                27.01.2021
                     Index         : Yes/No
                     vga

                     To

1.The VII Additional Family Court, Chennai.

2.The Section Officer, V.R.Section, High Court, Madras.

https://www.mhc.tn.gov.in/judis/

T.RAJA, J.

and G.CHANDRASEKHARAN,J.

vga

C.M.A. Nos.490 and 491 of 2019 and C.M.P. Nos.1722 & 1724 of 2019

27.01.2021

https://www.mhc.tn.gov.in/judis/