Selvaganapathy vs Shoba
2021 Latest Caselaw 12066 Mad

                                                                                   CRP.PD.No.3704 of 2018


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 21.06.2021

                                                          CORAM

                                   THE HON'BLE MR. JUSTICE G.K.ILANTHIRAIYAN

                                                CRP.PD.No.3704 of 2018
                                                        and
                                                 CMP.No.20598 of 2018


                    Selvaganapathy                                                     ..Petitioner
                                                           Vs.
                    Shoba                                                     ..Respondent




                    PRAYER:
                              The Civil Revision Petition is filed under Article 227 of the
                    Constitution of India to set aside the judgment and decree dated
                    07.06.2010 in IA.No.35 of 2018 in HMOP.No.175 of 2016 on the fie of
                    the Principal Subordinate Court, Vridhachalam, Cuddalore District.
                                         For Petitioner          : Mr.Meganathan T

                                         For Respondent          : No appearance

                                                          ORDER

This Civil Revision Petition is filed against the judgment

and decree dated 07.06.2010 in IA.No.35 of 2018 in HMOP.No.175 of

2016 on the fie of the Principal Subordinate Court, Vridhachalam,

Cuddalore District, thereby allowed the petition filed by the respondent

for interim maintenance.

https://www.mhc.tn.gov.in/judis/ CRP.PD.No.3704 of 2018

2. The respondent is the wife and the petitioner is the

husband. The petitioner filed petition for dissolution of their marriage

which was solemnised on 17.09.2015. While pending divorce petition,

the respondent filed petition for interim maintenance till the disposal of

the divorce petition. It was considered by the court below and ordered

only a sum of Rs.2,500/- as interim monthly maintenance payable by

the petitioner herein, that too till the disposal of the divorce petition.

3. A sum of Rs.2,500/- is very meagre and the court below

rightly ordered a sum of Rs.2,500/- as monthly interim maintenance.

Therefore, there is no infirmity or illegality in the order passed by the

court below. Accordingly, this civil revision petition is dismissed.

Consequently, connected miscellaneous petition is closed. No order as

to costs.

                                                                                    21.06.2021
                    Speaking/Non-speaking order
                    Index    : Yes/No
                    Internet : Yes/No
                    lok

https://www.mhc.tn.gov.in/judis/ CRP.PD.No.3704 of 2018

To

The Principal Subordinate Court, Vridhachalam, Cuddalore District

https://www.mhc.tn.gov.in/judis/ CRP.PD.No.3704 of 2018

G.K.ILANTHIRAIYAN,J.

lok

CRP.PD.No.3704 of 2018

21.06.2021

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