SHARANABASAVESHWAR Vs. NETRAVATI ALIAS SHILPA

JUDGEMENT

(1.) This is husband's writ petition challenging the order passed by the Family Court, whereby it has allowed I.A.No.3 filed by the respondent wife and directed the petitioner husband to pay monthly maintenance of Rs. 5,000.00 to the wife till the disposal of the case.

(2.) Heard Sri S. H. Mittalkod, learned counsel for the petitioner husband. Perused the writ petition and annexures produced along with the writ petition.

(3.) Petitioner husband filed a petition against his wife under Sec. 12 of the Hindu Marriage Act ('the Act' for short), before the Family Court, Dharwad, seeking the following reliefs: