K SRINIVASAN Vs. NIRANJANI ALIAS NAGALAKSHMI

JUDGEMENT

(1.) THE petitioner in the above Civil Revision Petition is the husband of the respondent herein. THE respondent has filed O.P.No.3336 of 2008 before the Principal Judge, Family Court, Chennai, for divorce. Pending the said OP, the respondent has filed I.A.No.4277 of 2009 seeking interim maintenance for her. THE Court below has directed the petitioner herein to pay a sum of Rs.3,000/- as monthly maintenance. Being aggrieved by that, the above Civil Revision Petition has been filed by the respondent.

(2.) HEARD the learned counsel on either side.

(3.) I have considered the said submissions made by the learned counsel on either side and perused the materials available on record.