B. SARANYA DEVI Vs. P. KAMALAKANNAN

JUDGEMENT

(1.) THE Appellant/Petitioner/Respondent has focused the present Civil Miscellaneous Appeal as against the order dated 06.08.2015 in I.A. No. 1755 of 2014 in O.P. No. 4433 of 2012 passed by the Learned Principal Judge, Family Court, Chennai.

(2.) THE Learned Principal Judge, Family Court, Chennai, while passing the Impugned Order in I.A. No. 1755 of 2014 (filed by the Appellant/Petitioner/Respondent) in O.P. No. 4433 of 2012 had resultantly allowed the Application/Petition in part by directing the Respondent/Husband to pay an amount of Rs. 3000/ - (Rupees Three Thousand Only) per month as interim alimony from the date of filing of I.A. No. 1755 of 2014 i.e., on 30.07.2014 till the date of disposal of the main O.P. No. 4433 of 2012.

(3.) THE Learned counsel for the Appellant contends that a sum of Rs. 3000/ - per month ordered towards monthly maintenance by the Learned Principal Judge, Family Court, Chennai in I.A. No. 1755 of 2014 by means of an order dated 06.08.2015, had not taken into consideration the economic conditions of the society and as such, the said sum of Rs. 3000/ - determined as monthly maintenance to be paid by the Respondent/Husband is too low and it would not be sufficient for the Appellant to carry on her life for the entire month.