L GOWTHAMAN Vs. G PADMINI

JUDGEMENT

(1.) Both these appeals arise out of a common fair and decretal orders dated 14.11.2017 passed by the learned Principal Judge, Family Court, Chennai in H.M.O.P.No.1967 of 2014 and I.A.No. 1248 of 2017 in H.M.O.P.No.1967 of 2014 (for brevity referred to as the impugned order and the Family Court respectively).

(2.) H.M.O.P.No.1967 of 2014 was filed by the appellant-husband for restitution of conjugal rights under Section 9 of the Hindu Marriage Act, 1955 before the Family Court.

(3.) Just before the hearing was to take place, the respondent-wife filed I.A.No.1248 of 2017 in H.M.O.P.No.1967 of 2014 under Section 24 of the said Act for interim maintenance of Rs.25,000/-p.m for herself and the two children born to them before the Family Court.