P. SOUNDARRAJAN Vs. U. UMA MAHESWARI

JUDGEMENT

(1.) THIS appeal is by a husband questioning the correctness of an order passed by the Family Court, directing him to pay interim alimony in a sum of Rs. 3,500/ - to the wife and Rs. 1,500/ - to the minor child.

(2.) HEARD Mr.Y.Kaja Navas, learned counsel for the appellant and Mr.S. Parthasarathy, learned counsel for the respondent.

(3.) THE very fact that the husband has chosen to come up nearly after two years of the order granting interim alimony would show that this is not a fit case where we would interfere in our Appellate Jurisdiction.