P C SAKTHIVEL Vs. M SANGAMITHRAI

JUDGEMENT

(1.) These Civil Miscellaneous Appeals are directed against the order dated 18.04.2017 passed in I.A.No.348 of 2016 in H.M.O.P.No.289 of 2015 by the Family Court, Erode.

(2.) The appellant herein in C.M.A.No.5 of 2018, as petitioner, has filed H.M.O.P.No.289 of 2015, praying to pass a decree of annulment of marriage, wherein, the present respondent has been shown as sole respondent. During pendency of the same, the appellant, as petitioner, has filed I.A.No.348 of 2016 under Section 24 of the Hindu Marriage Act, 1955, praying to direct the respondent to pay interim monthly maintenance of Rs.1,00,000/- and also litigation expenses to the tune of Rs.1,00,000/-.

(3.) The trial Court, after considering the available evidence on record, has partly allowed I.A.No.348 of 2016, whereby, directed the respondent therein to pay interim monthly maintenance to the tune of Rs.25,000/- and rejected litigation expenses. Against the order passed by the trial Court, C.M.A.No.5 of 2018 has been filed by the petitioner, as appellant and for the purpose of setting aside the order passed by the trial Court, the respondent, as appellant, has filed C.M.A.No.1647 of 2017.