SIVARANJANI Vs. VIJAY

JUDGEMENT

(1.) The marriage between the petitioner and the respondent was solemnised on 31/8/2014 as per Hindu rites and customs. Two female children were born from and out of the wedlock between the petitioner and the respondent and they are now aged about seven and three years. Both the minor children are in the custody of the petitioner/wife and the respondent filed HMOP No.39 of 2022 for divorce on the file of the Family Court at Thanjavur,

(2.) The learned counsel for the petitioner states that the petitioner is employed in a private company at Chennai and therefore, she is not in a position to travel and contest the divorce case filed by the respondent/husband in HMOP No.39 of 2022 pending on the file of the Family Court at Thanjavur. The petitioner further states that an application seeking maintenance is also pending and the interim maintenance sought for is not granted by the Court.

(3.) As far as the grant of interim maintenance is concerned, the Court concerned has to consider it without any delay as the interest and welfare of the minor children are to be protected. The livelihood of the minor children is to be considered and whenever an application for maintenance is filed by the aggrieved person, then such applications are to be decided without further delay. Interim Maintenance is to be granted taking note of the income, family status, and other factors and regarding the final maintenance, the issues between the parties are to be adjudicated and determined