R RAVICHANDRAN Vs. GAYATHIRI

JUDGEMENT

(1.) THE appeals are filed under Section 19 of the Family courts Act, 1984 against the orders passed in I. A. Nos. 1433 and 1434 of 2006 in O. P. No. 315 of 2006.

(2.) THE appellant herein filed O. P. No. 315 of 2006 before the Second Additional Family Court, Chennai seeking for the relief of a decree of divorce dissolving the marriage between the appellant and the respondent under Section 13 (1) (ia) of the Hindu Marriage Act 1955. Pending the O. P. , the respondent wife filed two applications one in I. A. No. 1433 of 2006 claiming a sum of Rs. 15,000/- per month towards litigation expenses and another application in I. A. No. 1434 of 2006 claiming a sum of Rs. 10,000/- towards interim maintenance. The II Additional Family Court by its order dated 6th June 2007 granted Rs. 5,000/- towards litigation expenses and Rs. 1,500/- as interim maintenance. As against the orders passed by the Family Court, the appellant/ husband has filed the present appeals.

(3.) WHEN the matter is pending before this Court, the parties appeared and ultimately they have entered into compromise between themselves by parting their marital tie and given consent for dissolving the marriage between the petitioner and the respondent. To that extent, they have also filed a compromise memo before this Court in S. R. No. 93125.