K.KALAISELVI Vs. S.SIVARAJ

JUDGEMENT

(1.) The Court is convened through Video Conferencing.

(2.) Leave granted. The instant appeal, by way of special leave, is directed against order dtd. 10/4/2018 passed by the High Court of Judicature at Madras in Criminal Revision Case No.1554 of 2017 whereby, the High Court partly allowed the Criminal Revision Petition filed by the respondent (husband) and reduced the interim maintenance from Rs.15,000.00 per month, granted by the Judicial Magistrate, Sirkali as affirmed by the District and Sessions Judge, Nagapattinam, to Rs.5,000.00 per month.

(3.) The brief facts of the case is that the appellant K. Kalaiselvi and the respondent S. Sivaraj got married in 2013. Pursuant to differences, the husband filed a Divorce Petition bearing HMOP No.35/2015 before the Sub-Judge, Chidamabaram and the wife filed M.C.No.29/2015 under the Domestic Violence Act before the Judicial Magistrate, Sirkali against the respondent and his relatives.