B KODI Vs. MALARVIZHI

JUDGEMENT

(1.) C.M.A(Md)No.78 of 2018 is filed by the appellant/husband against I.A.No.231 of 2017 in H.M.O.P.No.374 of 2005, wherein the respondent/wife has sought for payment of arrears of maintenance of Rs.2,55,000/- or in default to dismiss H.M.O.P.No.374 of 2005.

(2.) C.M.A(Md)No.79 of 2018 is filed by the appellant/husband to set aside the fair and decreetal order, dated 20.06.2017 in H.M.O.P.No.374 of 2005, filed by the husband for divorce under Section 13(1)(i-a)(i-b) of the Hindu Marriage Act, which was dismissed for non-payment of the arrears of maintenance in I.A.No.231 of 2017, dated 20.06.2017.

(3.) C.M.A(Md)No.520 of 2018 is filed by the appellant/wife against I.A.No.492 of 2010 in H.M.O.P.No.374 of 2005, wherein the appellant/wife has sought for enhancement of the monthly maintenance of the petitioner from Rs.1,000/- to Rs.5,000/-.