T BALASUBRAMANIAM Vs. V MYTHILI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been directed against the order dated 28.07.2017, passed in I.A.No.66 2014, in HMOP No.41/2014 by the Family Court, Thiruvallur.

(2.) The appellant herein, as petitioner, has filed a petition in HMOP No.41/2014 on the file of trial Court, praying to pass a decree of divorce, wherein, the present respondent has been arrayed as sole respondent.

(3.) The trial Court, after considering the available evidence on record, has directed the appellant, as respondent, to pay a sum of Rs.10,000/-(Rupees ten thousand only) towards interim monthly maintenance and Rs.15,000/-(Rupees Fifteen thousand only) towards litigation expenses by way of passing the impugned order and the same is being challenged in the present civil miscellaneous appeal.