P MANIKANDAN Vs. M HEMAVARSHINI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been directed against the order dated 07.04.2017, passed in I.A.No.2514 of 2016 in H.M.O.P.No.1939 of 2015, by the Principal Family Court at Chennai.

(2.) The appellant herein, as petitioner, has filed H.M.O.P.No.1939 of 2015, on the file of the trial Court, for getting a decree of divorce on the ground of cruelty, wherein, the present respondent has been shown as respondent.

(3.) During pendency of the same, the respondent, as petitioner, has filed I.A.Nos.2514 and 2513 of 2016, praying to pass orders in respect of interim monthly maintenance and also litigation expenses.