V. YUVARAJ Vs. S. POORNIMA

JUDGEMENT

(1.) These Civil Miscellaneous Appeals have been directed against the common order dated 30.01.2018 passed in I.A.Nos.1960 of 2017 and 1961 of 2017 in O.P.No. 1481 of 2015, by the VI Additional Family Court at Chennai.

(2.) The respondent herein, as petitioner, has filed O.P.No. 1481 of 2015, on the file of the trial Court, praying to pass a decree of divorce, wherein, the appellant has been shown as sole respondent.

(3.) During pendency of the same, the respondent herein, as petitioner, has filed I.A.No. 1960 of 2017 praying to pass an order of interim monthly maintenance; likewise, she has filed I.A.No. 1961 of 2017 for getting litigation expenses. The trial Court, after considering the available evidence on record, has partly allowed both the petitions and thereby directed the respondent therein to pay interim monthly maintenance of Rs. 10,000/- and Rs. 20,000/- towards litigation expenses, by way of passing a common order and the same are being challenged in the present Civil Miscellaneous Appeals.