LAWS(MAD)-1992-4-65

N BALASUBRAMANIAN Vs. V CHITRA

Decided On April 29, 1992
N. BALASUBRAMANIAN Appellant
V/S
V. CHITRA Respondents

JUDGEMENT

(1.) PURSUANT to the office note the abovesaid C.R.P. S.R. is posted before us regarding its maintainability.

(2.) THE abovesaid proceedings by the husband is against the order in I.A. No. 732 of 1991, granting interim maintenance under S. 24 of the Hindu Marriage Act, pending the main litigation viz. O.P. 758 of 1991 on the file of the Additional Judge, Family Court filed by the respondent-wife for dissolving the marriage between the said parties on the ground of cruelty.

(3.) THE office is directed to return the memorandum of C.R.P. S.R. the petitioner.