V J MALINI Vs. P MANOHARAN

JUDGEMENT

(1.) C.M.A. No. 1530 of 2018 has been filed by the wife not being satisfied with the quantum of pendente lite maintenance awarded by the Family Court in the order dated 14.11.2017 passed in I.A. No. 681 of 2017 in H.M.O.P. No. 89 of 2017.

(2.) The husband has filed C.M.A. No. 1589 of 2018 aggrieved by the order dated 14.11.2017 passed in I.A. No. 681 of 2017 in H.M.O.P. No. 89 of 2017 whereby the Family Court directed him to pay a sum of Rs. 5,000/- per month as maintenance to the wife together with a sum of Rs. 10,000/- towards litigation expenses.

(3.) For the sake of convenience, the parties to these appeals shall be referred to as per their litigative status in C.M.A. No. 1530 of 2018 filed by the wife, as appellant and respondent.