K.KUMARESAN Vs. K.APARNA

JUDGEMENT

(1.) The present Civil Revision Petition has been filed against the order dtd. 16/10/2023 passed in I.A.No.1 of 2021 in O.S.No.431 of 2021, on the file of the I Additional District Court (PCR), Tiruchirappalli.

(2.) The facts of the case are that the respondents are the plaintiffs and the revision petitioner is the defendant in the above suit in O.S.No. 431 of 2021; that the first respondent/first plaintiff is the wife of the revision petitioner/defendant and the second and third plaintiffs/second and third respondents are their children [hereinafter, the parties are referred to as plaintiffs and the defendant]; and the case of the plaintiffs in the suit is as follows:-

(3.) During the pendency of the said suit, the plaintiffs filed I.A.No.1 of 2021, praying for an order directing the defendant/husband to pay a sum of Rs.9,20,000.00 to the plaintiffs towards the following expenses and interim maintenance: