R BALATHANDAYUTHAPANI Vs. D PREMALATHA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been directed against the order dated 16.05.2017, passed in I.A.No.1553 of 2016 in O.P.No.4823 of 2015, by the family Court at Chennai.

(2.) The appellant herein, as petitioner, has filed O.P.No.4823 of 2015, on the file of the trial Court, for getting a decree of divorce, wherein, the present respondent has been shown as sole respondent.

(3.) During pendency of the same, the respondent, as petitioner, has filed I.A.No.1553 of 2016, under Section 24 of the Hindu Marriage Act, 1955, praying to pass an order of interim monthly maintenance to the petitioner and to her child and also litigation expenses.