LAWS(MAD)-2017-11-333

OUMADEVY Vs. THIRUGNANASAMBANDAM

Decided On November 30, 2017
Oumadevy Appellant
V/S
THIRUGNANASAMBANDAM Respondents

JUDGEMENT

(1.) These Civil Miscellaneous Appeals are directed against the orders passed in I.A.Nos.731 of 2014 and 850 of 2014 in M.O.P.No.47 of 2013, on the file of the Family Court, at Pondicherry.

(2.) The respondent herein, as petitioner, has filed M.O.P.No.47 of 2013, on the file of the trial Court, praying to pass a decree of dissolution of marriage, wherein, the present appellant has been arrayed as sole respondent. During pendency of the same, the appellant, as petitioner, has filed I.A.No.731 of 2014 and I.A.No.850 of 2014, under Section 24 of the Hindu Marriage Act, 1955, praying to direct the respondent therein to pay interim monthly maintenance to the petitioner and to her younger daughter.

(3.) The trial Court, after considering the available evidence on record, has allowed I.A.No.731 of 2014 in part and thereby directed the respondent therein to pay a sum of Rs.5000/- per mensem as interim monthly maintenance. Likewise, the trial Court has partly allowed I.A.No.850 of 2014 and thereby directed the respondent therein to pay a sum of Rs.4000/- per mensem. Against the order passed in I.A.No.731 of 2014, C.M.A.No.1700 of 2017 and against the order passed in I.A.No.850 of 2014, C.M.A.No.1701 of 2014 have been filed.