LAWS(MAD)-2006-11-313

VENUGOPAL Vs. V RANI

Decided On November 17, 2006
VENUGOPAL Appellant
V/S
V. RANI Respondents

JUDGEMENT

(1.) THIS Civil Revision Petition is filed by the husband against the order of interim maintenance granted by the trial Court to the respondent/wife, pending H.M.O.P.

(2.) I have heard Mr. Sunder Mohan, learned counsel appearing for the petitioner/husband and Mrs.S.Meena Kumari, learned counsel appearing for the Respondent/wife.