DR. JOTHILAKSHMI @ C.V. AKSHAYAA Vs. R. PRABHAKAR

JUDGEMENT

(1.) Aggrieved against the order of granting a sum of Rs. 15,000/- per month to the appellants 2 and 3/minor children towards interim maintenance, the first appellant had filed the present appeal seeking for enhancements.

(2.) Heard Mrs. C. Shyaamala, learned counsel for the appellants as well as Mr. C.A. Thiyagarajan, learned counsel for the respondent.

(3.) Admittedly, the marriage between the first appellant and the respondent took place on 05.09.2003. The first appellant herein is a practising doctor and the respondent, who is the first appellant's husband and father of the second and third appellants is employed as a Manager in Repco Bank, Tirupati, Andhra Pradesh. Owing to certain misunderstandings between the spouses, the respondent has filed a petition for divorce in O.P.No.137 of 2011 before the Principal Family Court, Chennai. Pending the petition, the first appellant has filed an interlocutory application in I.A.No.1074 of 2011, seeking interim maintenance for the minor children/appellants 2 and 3. Through an order dated 08.11.2016, the learned Judge had directed the respondent herein to pay a sum of Rs. 15,000/- to the minor children as interim maintenance. Challenging the same, the present appeal has been filed.