HARISARVOTHAMAN ALIAS RAMESH Vs. S PRATHIBA

JUDGEMENT

(1.) THE appeal is against the order of the Family Court, Salem dated 24.04.2006 made in FCOP No.178 of 2004, by which the marriage between the parties was ordered to be dissolved, as prayed for by the wife, by striking down the defence of the husband on the ground that as the appellant-husband did not pay the interim maintenance in a sum of Rs.2000/- per month, in spite of repeated time granted and thus rendered himself not entitled to defend the case.

(2.) LEARNED counsel for the appellant assailed the order on the ground that at the time of passing the order impugned, a revision petition in CRP No.598 of 2006 was filed and pending before this Court questioning the quantum of compensation awarded by the Family Court. In such circumstances, the Family Court would not have passed the order impugned.

(3.) WITH the above direction, the appeal stands disposed of. No costs. The connected miscellaneous petition is closed.