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Judgment
V. Jagannathan
Heard learned Counsel for the parties in respect of the challenge to the order of the lower appellate Court in quantifying the maintenance amount to Rs. 5,000/- per month to the respondent and her child and also Rs. 10,000/- towards expenses.
Learned Counsel for the petitioner submit that the trial Court had dismissed the petition, however, the lower appellate Court reversed the said order and allowed the appeal filed by the respondent and has ordered maintenance of Rs. 5,000/- per month to be given in the wife and child put together with Rs. 10,000/- towards expenses.
Having gone through the order of the lower appellate Court, it is seen that the learned appellate Judge has considered all the aspects of the matter and has passed a detail order and taking note of the financial status of the petitioner and the documents produced at Exe.P7, P8 and P10, the lower appellate Court has awarded the aforesaid amount. However, in view of the lower appellate Court having, awarded Rs. 10,000/- towards expenses, the amount of maintenance be reduced to Rs. 4,000/- pea month taking note of the facts and circumstances of the case.
Accordingly, the amount awarded by the lower appellate Court is reduced to Rs. 4,000/- per month to be paid to the respondent and her child from the date of the order of the lower appellate Court and rest of the order of the lower appellate Court is however left undisturbed.
Hence, this petition is allowed in part to the above extent.