P.KAMALAKANNAN Vs. B.SARANYA DEVI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is directed against the order dated 6.08.2015, passed in I.A.No.1755 of 2014 in H.M.O.P.No.4433 of 2012, by the Principal Family Court, Chennai.

(2.) The appellant herein, as petitioner, has filed H.M.O.P.No.4433 of 2012, on the file of the trial Court, for getting a decree of diverse, wherein, the present respondent has been arrayed as sole respondent.

(3.) During pendency of the same, the respondent, as petitioner, has filed I.A.No.1755 of 2014, under Section 24 of the Hindu Marriage Act, 1955, praying to pass an order of interim monthly maintenance.