ANUSHA Vs. ARJUN

JUDGEMENT

(1.) Cma No. 2408 of 2016 is filed by the appellant questioning the correctness of the order dated 07.12.2015 passed by the learned II Additional Family Court, Chennai in I.A. No. 863 of 2015 in O.P. No. 1119 of 2012. By the said order dated 07.12.2015, the Family Court, while dismissing the Interloctuary Application filed by the appellant for maintenance, directed the respondent to pay a sum of Rs.20,000/- per month as maintenance to the minor son Anirudh.

(2.) Cma No. 2409 of 2016 is filed by the appellant against the Judgment and Decree dated 07.12.2015 passed in O.P. No. 1119 of 2012 by the II Additional Family Judge, Chennai. In and by the said Judgment dated 07.12.2015, the Original Petition filed by the respondent for dissolution of the marriage dated 26.04.2010 on the grounds of cruelty and desertion was decreed.

(3.) Since the issues involved in both the appeals are inter-connected with each other, they are taken up together and are disposed of by this common judgment.