V M JAWAHAR LAL Vs. K A SHEELA

JUDGEMENT

(1.) The appellant has filed CMA No. 2571 of 2015 aggrieved by the order dated 22.09.2015 passed by the Family Court, Salem allowing the I.A. No. 39 of 2015 in F.C.O.P. No. 166 of 2010 filed by the wife/respondent herein under Section 24 of The Hindu Marriage Act directing the appellant herein to pay a sum of Rs.25,000/- per month towards interim maintenance from the date of the petition, another sum of Rs.25,000/- towards one time litigation expenses besides a sum of Rs.3 lakhs for the medical expenses for the wife/respondent herein.

(2.) Cma No. 1961 of 2017 is filed by the appellant questioning the correctness of the order dated 20.09.2016 passed in FCOP No. 40 of 2009 whereby the Family Court allowed the Original Petition filed by the respondent herein under Section 13 (1) (1-a) (1-b) of The Hindu Marriage Act thereby dissolving the marriage solemnised between the appellant and the respondent on 07.02.1982.

(3.) Cma No. 1962 of 2017 is filed by the appellant as against the order dated 20.09.2016 passed in FCOP No. 166 of 2010 thereby dismissing the petition filed by the appellant under Section 9 of The Hindu Marriage Act for restitution of conjugal rights.