REGENT COMPUTRONICS PVT. LTD.

PANDIAN ALIAS GANESAN Appellant

V/S

SUGANTHI Respondents

Referred Judgements :-

MANOJ K. R. JAISWAL V. LILA JAISWAL [REFERRED TO]
ASSAM CHINNA BAPU V. AKASAM PARBATI [REFERRED TO]
PURAN CHAND VS. MST KAMLA DEVI [REFERRED TO]
GULAB CHAND VS. SAMPATI DEVI [REFERRED TO]
KATAMANCHI APPA RAO VS. KATAMANCHI PARADESAMMA [REFERRED TO]
THIMMAPPA VS. NAGAVENI [REFERRED TO]
SUBHASHINI VS. B R UMAKANTH [REFERRED TO]
PURUSOTTAM DAS AGARWALA VS. PUSPA DEVI [REFERRED TO]
DAMODHARAN VS. MEERA [REFERRED TO]
KARTARCHAND DALLIRAM JAIN VS. TARAVATI KARTARCHAND JAIN [REFERRED TO]
BABU LAL VS. PREM LATA [REFERRED TO]

JUDGEMENT

(1.) HEARD Mr.N. Vanchinathan, learned counsel for the petitioner and Mr.P.Mani, learned counsel for the respondent. This revision is directed against the order dated 8.4.1996 in I.A.No.114 of 1995 in H.M.O.P.19 of 1995 on the file of the Subordinate Judge, Chidambaram awarding interim maintenance pendente lite at Rs.500 p.m. to the respondent herein and Rs.250 for the minor daughter and a sum of Rs.2,000 for litigation expenses.

(2.) THE respondent herein filed H.M.O.P.No. 19 of 1995 for divorce under Sec.13(1) of the Hindu Marriage Act, 1955. Pending final disposal of the main O.P., the respondent herein filed I.A.No. 114 of 1995 claiming interim maintenance for herself and for her daughter at Rs.3,000 p.m. and for litigation expenses at Rs.7,000.

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PANDIAN ALIAS GANESAN Vs. SUGANTHI

Referred Judgements :-

JUDGEMENT

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