Dharmaraj vs Gayathri
2023 Latest Caselaw 15589 Mad

Madras High Court

Dharmaraj vs Gayathri on 1 December, 2023

Author: R.Subramanian

Bench: R.Subramanian

                                                                                 CMA.No.2893 of 2023

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 01.12.2023

                                                        CORAM:

                                  THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                                            and
                                  THE HONOURABLE MR.JUSTICE N.SENTHILKUMAR
                                       Civil Miscellaneous Appeal No.2893 of 2023
                                              and CMP No.27094 of 2023


                     Dharmaraj                                                   ... Appellant
                                                            Vs


                     Gayathri                                                    ... Respondent


                     Prayer: This Civil Miscellaneous Appeal filed under Section 19 of the Family

                     Courts Act, to set aside the order dated 31.08.2023 made in IA No.3 of 2023

                     in HMOP No.178 of 2022 by the Family Court, Perambalur.


                                            For Appellant         : Mr.E.Prabu




                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                 CMA.No.2893 of 2023

                                                    JUDGMENT

(Judgment of the Court was delivered by R.SUBRAMANIAN, J.)

Challenge this Appeal is to the order of the Family Court,

Perambalur, granting interim maintenance at Rs.6,000/- per month to the

wife.

2. The Family Court had taken into account the fact that the

husband was working in Singapore. Though it is pleaded by the husband

that he has lost his job and come back to India, we do not think that the

quantum of maintenance granted is so high to warrant interference at our

hands. Rs.6,000/- per month as maintenance is a very nominal sum in

today’s cost of living.

3. Hence, we do not see any reason to entertain the Appeal, the

Appeal fails and it is accordingly dismissed. No costs. Consequently, the

connected miscellaneous petition is closed.

(R.SUBRAMANIAN, J.) (N.SENTHILKUMAR, J.) 01.12.2023

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

Index: Yes/No Internet: Yes/No Speaking order/Non Speaking order Neutral Citation: Yes/No jv

To

1.The Judge, Family Court, Perambalur.

2.The Section Officer, VR Section, Madras High Court, Chennai.

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

R.SUBRAMANIAN, J.

and N.SENTHILKUMAR, J.

jv

Civil Miscellaneous Appeal No.2893 of 2023

01.12.2023

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