K SUNDAR Vs. S VIJAYASHREE

JUDGEMENT

(1.) Mr.P.Bakiraj, learned Counsel takes notice on behalf of the respondent. By consent of parties, the Civil Miscellaneous Appeal is taken up for final disposal.

(2.) This Civil Miscellaneous Appeal is directed against the order dated 21 November 2017 in I.A.No.454 of 2014 in O.P.No.844 of 2014 in and by which, the appellant was directed to pay interim maintenance at the rate of Rs. 10,000/- per month.

(3.) The appellant initiated proceedings for divorce in O.P.No.844 of 2014. In the said original petition, the respondent filed an application for interim maintenance. The learned Trial Judge having found that the appellant is employed in Southern Railway and that the respondent is unemployed directed him to pay maintenance at the rate of Rs. 10,000/-