ASHOK SUBRAMANIAM Vs. C SRIVIDHYA

JUDGEMENT

(1.) Both these appeals are filed by the appellant questioning the correctness and validity of the common order dated 17.11.2017 passed by the learned VII Additional Principal Judge, Chennai in I.A. No. 780 and 781 of 2015 in OP No. 2812 of 2013.

(2.) Cma No. 1354 of 2018 is filed as against the order dated 17.11.2017 passed in I.A. No. 781 of 2015 in OP No. 2812 of 2013. The said I.A. No. 781 of 2015 was filed by the respondent herein under Section 24 of The Hindu Marriage Act praying to direct the appellant herein to pay a sum of Rs. 30,000/- per month as maintenance to her and Rs. 1,00,000/- towards litigation expenses. The Family Court refused to direct the appellant to pay any maintenance to her, however directed the appellant to pay a sum of Rs. 20,000/- towards litigation expenses to the respondent.

(3.) C.M.A. No. 1355 of 2018 is filed as against the Order dated 17.11.2017 passed in I.A. No. 780 of 2015 in OP No. 2812 of 2012, which was filed by the respondent herein under Section 26 of The Hindu Marriage Act to direct the appellant herein to pay Rs. 30,000/- per month to the minor son as maintenance and towards educational expenses. The Family Court directed the appellant herein to pay a sum of Rs. 25,000/- per month towards maintenance of the minor son and also to meet his educational and medical expenses as and when required.