V CHURCHIL Vs. KASTURI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been directed against the order dated 22.12.2017, passed in I.A.No.1399 of 2017 in O.P.No.3428 of 2013, by the V Additional Family Court at Chennai.

(2.) The appellant herein, as petitioner, has filed O.P.No.3428 of 2013, 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 [wife], as petitioner, has filed I.A.No.1399 of 2017 under Section 24 of the Hindu Marriage Act, 1955, praying to direct the respondent therein to pay interim monthly maintenance of Rs.10,000/- and also litigation expenses of Rs.15,000/-.