K. UMA PRIYA Vs. YOGENDRA MANI BALAN

JUDGEMENT

(1.) THIS appeal arises out of the dismissal of a petition filed by the appellant -wife for payment of interim maintenance.

(2.) HEARD Mr. Praveen Alexander, learned counsel for the appellant and Mr. N. Nanmaran, learned counsel for the respondent.

(3.) IT is seen from the order of the Family Court that the Tribunal rejected the claim for interim maintenance on the sole ground that the wife was employed in a company by name Aparajitha Dynamic Synergies Private Limited, but resigned her job on 16.8.2013, solely for the purpose of claiming interim alimony. Therefore, the wife is before this Court.