N. JEYANTHIMATHI Vs. K. CHANDRASEKARAN

JUDGEMENT

(1.) This petition has been filed against the order passed in I.A.No.458 of 2010 in H.M.O.P.No.135 of 2008 dtd. 27/12/2010 on the file of the Family Court, Madurai.

(2.) I.A.No.458 of 2010 in H.M.O.P.135 of 2008 was filed by the petitioner/wife seeking a direction to the respondent/husband to pay Rs.7,000.00 for her maintenance and her children, calculating from April 2008 and a sum of Rs.10,000.00 towards litigation expenses of the proceedings.

(3.) The Family Court observed that the petitioner and the respondent are wife and husband. Out of the wedlock, they have two children aged about 9 and 7 years and the respondent/husband has filed a petition for divorce. On assessing the evidence and the facts placed by both sides and considering the plight of the petitioner and her children for maintaining herself and her children and also to meet out the litigation expenses, the Family Court has directed the respondent to pay a sum of Rs.750.00 to each children towards their educational and other expenses and to pay a sum of Rs.500.00 to the petitioner towards her maintenance and to pay a sum of Rs.2000.00 towards litigation expenses and it was ordered that the said sum to be paid from the date of the petition.