L YUVARAJ Vs. KIRUBAARANI ALIAS AMBIGA DEVI

JUDGEMENT

(1.) INVEIGHING the order 23.10.2008 passed in I.A.No.163 of 2007 in HMOP No.89 of 2007 by the Family Court, Salem, this civil revision petition is focussed.

(2.) THE gist and kernal, the pith and marrow of the relevant facts, which are germane for the disposal of this revision petition, would run thus:THE revision petitioner herein filed the FCOP.No.89 of 2007 before the Family Court, Salem, seeking divorce under Section 13(1)(i-a) of the Hindu Marriage Act on the ground of cruelty. THE respondent filed the I.A.No.163 of 2007 under Section 24 of the Hindu Marriage Act seeking interim maintenance for herself and in favour of the minor child born to the petitioner and the respondent. During enquiry, the revision petitioner examined one Yuvaraj as R.W.1. Ultimately the Family Court awarded Rs.5000/- per month payable by the revision petitioner in favour of the respondent towards interim maintenance of the respondent and the minor child, in addition to having awarded a sum of Rs.5000/- towards litigation expenses payable by the husband to the wife. Being disconcerted and aggrieved by the order of the Family Court, this revision is focussed on various grounds, inter alia thus:

(3.) A poring and perusal of the relevant records including the copy of the order of the Family Court would amply make the point clear that the relationship between the revision petitioner and the respondent is an admitted one however the revision petitioner would disown his paternity towards the minor child he would also contend that his monthly income is only Rs.1,500/- and that the respondent is earning a sum of Rs.4,500/- per month.