S KEERTHANA Vs. G SRIDHAR

JUDGEMENT

(1.) The Appellant/Wife, has preferred the present CMA as against the order dated 09.07.2013 in FCOP No.373 of 2011 passed by the Family Court, Salem (earlier HMOP No.11/09 on the file of the Family Court, Coimbatore).

(2.) The Appellant/Wife, is that she had projected I.A.No.23 of 2013 in FCOP No.373/11 on the file of Family Court, Salem, under Section 24 of the Hindu Marriage Act, 1955 to direct the Respondent/Husband to pay the interim maintenance of Rs.25,000/- per month for food, shelter, clothing and medicine and Rs.15,000/- towards litigation expenses from the date of petition till the disposal of the main petition.

(3.) It is not in dispute that the Respondent/Husband had filed FCOP No.373/11 seeking the relief of divorce on the ground of cruelty. Admittedly, the Appellant/Wife had also filed FCOP No.307/2009, prior to the filing of FCOP No.373 of 2011 by the husband, seeking relief of restitution of conjugal rights under Section 9 of the Hindu Marriage Act, 1955.