M. ANBUSELVAN Vs. N. KUMUTHAM

JUDGEMENT

(1.) As only a short point is involved, we shall dispose of this Revision today at the admission stage itself. The revision petitioner married the respondent. Difference of opinion arose between them. Now, they are living separately. The revision petitioner filed H.M.O.P. No. 12 of 2014 before the learned Additional Sub Judge, Karur to divorce his wife. She filed I.A. No. 260 of 2014 under Sec. 24 of the Hindu Marriage Act, 1955, seeking interim maintenance at Rs. 20,000/ - per month and also Rs. 10,000/ - towards litigation expenses.

(2.) The trial Court granted her Rs. 2,500/ - per month and a lumpsum amount of Rs. 10,000/ - towards litigation expenses.

(3.) Aggrieved, the husband has directed this Revision.