RAMESH BABU Vs. TMT USHA

JUDGEMENT

(1.) Since both the revisions are filed against the very same order of the Family Court, Madurai, they are being disposed of by the following common order.

(2.) Aggrieved by the order of the Family Court, Madurai dated 23.07.2002 made in I.A.No.225 of 1998 in H.M.O.P.No.5 of 1997, granting interim maintenance at the rate of Rs.1,250/- per month and Rs.2,500/- towards litigation expenses, the husband has preferred CRP.No.2089 of 2002. Against the same order, the wife has preferred CRP.No.2078 of 2002, praying for higher amount towards interim maintenance and litigation expenses.

(3.) Heard the learned counsel for respective parties.