MAHESWARI Vs. M MANOHARAN

JUDGEMENT

(1.) THIS Civil Miscellaneous Appeal is by the respondent wife against the order of the Principal Judge, Family Court, Chennai, granting a decree for divorce under Section 13 (1) (ia) of the Hindu Marriage Act, 1955.

(2.) THE respondent husband filed a petition under Section 13 (1) (ia) of the Hindu Marriage Act, 1955, seeking dissolution of the marriage on the ground of cruelty and the attempts made to bring about a settlement and to restore matrimonial peace and bring about re-union yielded no fruitful result.

(3.) THE allegations therein were denied by the appellant herein. She also filed a petition for maintenance in M. C. No. 164 of 2005 seeking maintenance at Rs. 5,000/- per month from the respondent herein from the date of the petition. By a common order dated 24th September 2007, while granting a decree of dissolution of marriage by divorce, the Family Court directed the respondent herein to pay a sum of Rs. 2,000/- per month as maintenance to the appellant herein from 30. 3. 2005.