V TAMIL SELVAN Vs. R VIMALA; PREETHI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been directed against the order dated 16.3.2015, passed in I.A.No.679 of 2015 in F.C.O.P.No.306 of 2015, by the Family Court, Salem.

(2.) The appellant herein, as petitioner, has filed F.C.O.P.No.306 of 2015, on the file of the Court below, wherein the present first respondent has been shown as sole respondent.

(3.) During pendency of F.C.O.P.No.306 of 2015, the respondents herein, as petitioners, have filed I.A.No.679 of 2015, under Section 24 of the Hindu Marriage Act, 1955 and thereby prayed to pass both litigation expense as well as interim maintenance.