K. GIRIDHARAN Vs. R.S. UMARANI

JUDGEMENT

(1.) Mr.Sri.Prabhugoud B.Tumbigi for Mr.Ramakrishna M, learned counsel for the petitioner. Mr.N.T.Premanath, learned counsel for the respondent.

(2.) The writ petition is admitted for hearing. With consent of the learned counsel for the parties, the same is heard finally.

(3.) In this petition under Article 227 of Constitution of India, the petitioner has assailed the validity of the order dated 06.03.2018 passed by the family court, by which the application filed by respondent under Section 24 of the Hindu Marriage Act, 1955(hereinafter referred to as 'the Act' for short) has been allowed and a further sum of Rs.5,000/- p.m. has been granted towards interim maintenance from the date of application till disposal of the petition. In addition, a sum of Rs.10,000/- towards litigation expenses has been awarded to the respondent.