BALACHANDRAN Vs. M LAKSHMI

JUDGEMENT

(1.) This appeal is preferred against the order dated 30.4.2013 passed in I.A.No.2237 of 2012 in O.P.No.2967 of 2010 by the learned Principal Judge, Family Court, Chennai.

(2.) The facts in a nutshell are as follows: The appellant (husband) has filed an Original Petition against the respondent (wife) under Section 13(1)(ia) of the Hindu Marriage Act, 1955 seeking dissolution of marriage and custody of the minor male child Nishant. In that original petition, the respondent (wife) filed an interlocutory application in I.A.No.2237 of 2012 under Section 24 of the Hindu Marriage Act, 1955 seeking interim maintenance at the rate of Rs.30,000/- per month for self and Rs.20,000/- per month for the minor child, apart from litigation expenses of Rs.10,000/-.

(3.) We have heard the learned counsel for the appellant and the respondent and perused the documents filed in support of this appeal.