T.Meganathan vs V.Nandhini @ Mohanapriya
2023 Latest Caselaw 14583 Mad

Madras High Court

T.Meganathan vs V.Nandhini @ Mohanapriya on 22 November, 2023

Author: R.Subramanian

Bench: R.Subramanian

                                                                                    C.M.A.No.2825 of 2023

                                     THE HIGH COURT OF JUD ICATURE AT MADRAS
                                                     DATED: 22.11.2023
                                                          CORAM:
                                   THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                                    AND
                                   THE HONOURABLE MR.JUSTICE N.SENTHILKUMAR

                                                  C.M.A.No.2825 of 2023
                                                           and
                                                  C.M.P.No.26426 of 2023

                     T.Meganathan                                                         ...Appellant
                                                             Vs.

                     V.Nandhini @ Mohanapriya                                            ...Respondent

                     Prayer: Civil Miscellaneous Appeal filed under Section 19 of the Family
                     Courts Act, 1984, against the fair and decreetal order passed in I.A.No.1 of
                     2022 in O.P.No.606 of 2022 dated 30.01.2023 on the file of the VII-
                     Additional Family Court, Chennai.
                                             For Appellant         : Mr.B.Govindaprabu


                                                      JUDGMENT

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

The Original Petition in O.P.No.606 of 2022 has been filed under

Section 12(1)(c) of the Hindu Marriage Act, seeking a declaration that the

marriage is a nullity. The wife had claimed for interim maintenance at

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

Rs.18,000/- per month, contending that the husband is running a travel

agency in the name of TMS Thangavel Travels and earning about

Rs.60,000/- per month. The husband would deny the said allegation. He

would, however, admit that he is a driver and he has got a license with a

badge also.

2.The learned counsel for the appellant would contend that grant

of Rs.10,000/- is on the higher side. We have considered the submission of

the learned counsel for the appellant.

3.Considering the present day cost of living and the salaries that

are paid to drivers generally, we do not think, Rs.10,000/- could be said to

be excessive. On the facts and circumstances that are available on record,

we find that the grant of Rs.10,000/- per month need not be interfered with.

This Civil Miscellaneous Appeal therefore, fails and it is accordingly,

dismissed. No costs. Consequently, connected miscellaneous petition is

closed.

                                                                         (R.S.M.,J.)    (N.S.,J.)
                                                                                22.11.2023
                     kkn
                     Internet:Yes
                     Index:No
                     Speaking
                     Nuetral Citation :No

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

To:-

The VII-Additional Family Court, Chennai.

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

R.SUBRAMANIAN, J.

and N.SENTHILKUMAR, J.

KKN

and

22.11.2023

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