BABU @ PURUSOTHAMAN Vs. S PREM GEETHA

JUDGEMENT

(1.) The Appellant/Husband/Respondent has projected the instant Civil Miscellaneous Appeal before this Court as against the order dated 09.07.2015 in I.A.No.227 of 2015 in H.M.O.P.No.392 of 2014 passed by the Learned Judge, Family Court, Erode.

(2.) The Learned Judge, Family Court, Erode, while passing the Impugned Order in I.A.No.227 of 2015 (filed by the Respondent/Petitioner/Wife) in H.M.O.P.No.392 of 2014 had passed an order, directing the Appellant/Husband to pay a sum of Rs.5000/- towards maintenance to the Respondent/Wife/Petitioner from the date of filing of the Petition (Interlocutory Application) and further, ordered the same to be paid on or before 5th of that month and directed to pay the arrears within a period of one month time. Also, the Learned Judge, Family Court, Erode, determined the Litigation Expenses at Rs.5000/-.

(3.) The Appellant/Respondent/Husband has an aggrieved person has filed the present Civil Miscellaneous Appeal before this Court.