R REVATHY Vs. R HARIBABU RAYE

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been directed against the order dated 25.07.2016, passed in I.A.No.5 of 2016 in H.M.O.P.No.55 of 2015, by the Family Court, Tiruvallur.

(2.) The respondent herein, as petitioner, has filed H.M.O.P.No.55 of 2015, on the file of the trial Court, for getting a relief of divorce, wherein, the present appellant has been arrayed as respondent.

(3.) During pendency of the same, the present appellant, as petitioner, has filed I.A.No.5 of 2016, under Section 24 of the Hindu Marriage Act, 1955, praying to direct the respondent therein to pay interim monthly maintenance to the tune of Rs.50,000/-.