SARAVANAKUMAR Vs. GUNASUNDARI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is directed against the order passed in I.A.No.168 of 2019 in H.M.O.P.No.117 of 2018, dated 17.09.2019, on the file of Family Court, Dindigul.

(2.) The husband, who is the appellant herein, has filed H.M.O.P.No.117 of 2018 for divorce against his wife, in which, the wife had filed the above I.A.No.168 of 2019 in H.M.O.P.No.117 of 2018 claiming a sum of Rs.35,000/- per month as interim maintenance and Rs.50,000/- towards litigation expenses.

(3.) The learned Family Court Judge, after enquiry, found that the husband is earning a sum of Rs.1 lakh per month which was not denied by the wife. The wife is now taking care of her two children borne out of the wedlock.