K JAWAHAR Vs. J LALITHA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is directed against the order dated 10.10.2017, passed in I.A.No.808 of 2017 in O.P.No.4025 of 2015, by the Family Court, Chennai.

(2.) The appellant herein, as petitioner, has filed O.P.No.4025 of 2015, on the file of the trial Court, praying to pass a decree of divorce, wherein the present respondent has been shown as respondent.

(3.) During pendency of the same, the respondent, as petitioner, has filed I.A.No.808 of 2017, under Section 24 of the Hindu Marriage Act, 1955, praying to pass an order of interim monthly maintenance.