P MANOHARA MOORTHY Vs. S SUGANYA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been directed against the order dated 23.10.2017 passed in I.A.No.447 of 2017 in H.M.O.P.No.3539 of 2016, by the VI Additional Principal Family Court, Chennai.

(2.) The appellant herein, as petitioner, has filed H.M.O.P.No.3539 of 2016, on the file of the trial Court, praying to pass a decree of divorce, wherein, the first respondent herein has been arrayed as sole respondent.

(3.) During pendency of the same, the first respondent has filed a petition under Section 24 of the Hindu Marriage Act, 1955, praying to direct the appellant/petitioner/respondent to pay a sum of Rs.40,000/- as interim monthly maintenance of the second petitioner.