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Madras High Court

Ahmed Basheer @ Basheer Ahmed vs Anisha Fathima on 30 July, 2018

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 30.07.2018
CORAM:
THE HONOURABLE MR. JUSTICE RMT.TEEKAA RAMAN
Crl.R.C.No.571 of 2018
and
Crl.M.P.Nos.6777 & 8175 of 2018

Ahmed Basheer @ Basheer Ahmed	  			..  Petitioner 


						Vs.

1. Anisha Fathima

2. A.Aakkifa					   		    .. Respondents

PRAYER:  Petition filed under Section 397 read with 401 of the Criminal Procedure Code, to set aside the order passed in M.P.No.259/2017 in M.C.No.225/2015 on the file of VII Additional Family Court at Chennai.

			For Petitioner	: Mr.M.Saravanan
	
			For Respondents	: Mr.Sarfudeen Ali Ahamed
O R D E R

This Criminal Revision Petition is arising out of the order passed in M.P.No.259 of 2017, wherein the interim maintenance for the wife and minor child was awarded as Rs.6,000/- and the educational expenses of Rs.10,000/- for the 2nd respondent minor and the litigation expenses of Rs.5,000/-.

2. After hearing both the counsel, educational expenses is modified to Rs.12,000/- and litigation expenses is reduced to Rs.3,000/-. The learned counsel for the petitioner/husband would contend that the main M.C. posted in the list for trial. At this juncture, the MP has been ordered.

3. Taking the entirety of the circumstances and taking into consideration the avocation of the petitioner/husband is being Supervisor in Dall company, he is permitted to pay interim maintenance of Rs.3,000/- per month to his wife and the minor child and the VII Additional Family Court is hereby directed to complete the M.C. within a period of three months from the date of receipt of a copy of this order till disposal of the M.C.

4. The petitioner/husband should pay the interim maintenance as stated above on or before 5th of every succeeding English calendar month and file necessary receipt before this Court.

5. It is open to both the parties to produce necessary documents and evidence in detail before the trial Court.

6. With this modification, the criminal revision is disposed of. Consequently, the connected miscellaneous petitions are closed.

30.07.2018 Index :Yes/No Internet :Yes/No AT Note: Issue order copy by 01.08.2018 RMT.TEEKAA RAMAN,J.

AT To The VII Additional Family Court, Chennai.

30.07.2018