SUSEELARANI Vs. MARIMUTHU

JUDGEMENT

(1.) THIS is a Revision filed by the wife-petitioner. She is the respondent in F.C.O.P. No.10 of 2001 on the file of the Family Court, Salem. She filed I.A. No. 212 of 2003 under Section 24 of the Hindu Marriage Act seeking Rs.3,000 towards monthly maintenance for herself and her children from the date of Petition till the disposal of the main F.C.O.P. and also Rs.10,000 towards litigation expenses from the respondent-husband. The Family Court after finding that an order has been passed by the Judicial Magistrate No. II, Hosur in M.C. No. 1 of 2001, in and by which the respondent-husband was directed to pay Rs.500 each in favour of his children, dismissed the said Petition.

(2.) HEARD the learned counsel for the petitioner as well as the respondent.