C. SATHISHKARNAN Vs. K. RAJA NANDHINI

JUDGEMENT

(1.) This civil revision petition arises out of a matrimonial matter.

(2.) Petitioner and respondent have joined in wedlock. Now they are in a deadlock. They were gifted with a son and a daughter. Their children are innocent. They are not parties to the fight between their parents. Husband sought for divorce from his wife in H.M.O.P.No.61 of 2011, in the Court of learned Subordinate Judge, Virughunagar.

(3.) Wife filed I.A.No.20 of 2012, under Sections 24 and 25 of Hindu Marriage Act, 1955, seeking maintenance for herself and also for her daughter and for litigation expenses. Already her husband is taking care of their son, who is now attending college. The said interlocutory application was opposed by the husband tooth and nail.