S.KUMARESAN Vs. G.DEVIKALA

JUDGEMENT

(1.) The present Civil Miscellaneous Appeal has been filed against the order dtd. 20/12/2019, dismissing O.P.No.923 of 2019 filed by the appellant/husband for divorce on the ground of desertion, passed by the learned V Additional Principal Judge, V Additional Family Court, Chennai.

(2.) The learned counsel for the respondent/wife would state that the respondent/wife has also filed M.C.No.213 of 2012 for monthly maintenance. The Court below directed the appellant/husband herein to pay a sum of Rs.5,000.00 per month to the respondent/wife from the date of the petition i.e. 18/6/2011. She would further state that there is huge amount of maintenance pending and citing the pendency of this Civil Miscellaneous Appeal, the matter is being prolonged for a long time before the Court below.

(3.) On perusal of the records, it is seen that the matter is of the year 2021 and the appellant is in arrears of maintenance to be paid to the respondent/wife.