M. SUNDARARAJ Vs. S. RADHIKA

JUDGEMENT

(1.) Challenging the present appeal, is against an interim order directing the appellant/husband to pay a sum of Rs.4000/- to the respondent towards an interim maintenance under Section 24 of the Hindu Marriage Act.

(2.) The brief facts of the case are as follows:

(3.) Heard Mr. V. Nicholas, learned counsel for the appellant and Mr. S. Gunalan, learned counsel for the respondent.