D. SIVAKUMAR Vs. PARIMALA

JUDGEMENT

(1.) Both husband and wife have filed separate appeals challenging the impugned fair and decreetal order passed by the learned VI Additional Family Court Judge, Chennai, in O.P.No.4364 of 2013, dated 27.12.2017, rejecting the payer for divorce and directing the husband to pay Rs.25,000/- towards monthly maintenance.

(2.) Mr.D.Sivakumar/Husband has filed C.M.A.No.615 of 2018 questioning the grant of monthly maintenance to the tune of Rs.25,000/- per month.

(3.) Mrs.Parimala/Wife has filed C.M.A.No.4054 of 2019 challenging the dismissal of divorce petition filed under Section 13(1)(ia) of the Hindu Marriage Act and also against the dismissal of prayer seeking permanent alimony under Section 25 of the Hindu Marriage Act.