V KALPANA Vs. P SENTHIL KUMAR

JUDGEMENT

(1.) These Civil Revision Petitions are filed against the fair and decretal orders dated 12.06.2014 made in I.A.Nos.115 & 116 of 2013 in H.M.O.P.No.45 of 2008 on the file of the Sub-Court, Tambram.

(2.) The issues and the parties involved in both the Civil Revision Petitions are one and the same. Therefore, disposed of by this common order.

(3.) The petitioner is wife and respondent is the husband. The respondent husband filed H.M.O.P.No.45 of 2008 on the file of the Sub-Court Tambaram, for divorce on the ground of cruelty. The petitioner filed counter statement in the month of April 2009 and contested the petition. The petitioner filed three applications under Section 24 of Hindu Marriage and Maintenance Act viz., I.A.Nos.115 and 116 of 2009 for a direction to the respondent to pay a sum of Rs.50,000/- per month for the petitioner's maintenance and another Rs.50,000/- per month for petitioner's infant son's maintenance from September 2003 to till the date of disposal of the above petition and also for a direction to pay a sum of Rs.25,000/- towards litigation expenses and I.A.No.117 of 2009 is filed to direct the respondent to hand over the minor son Sharath's passport to the petitioner. According to the petitioner, the respondent is working in United States of America as a consultant in many firms and is earning Rs.4,00,000/- per month. He has deserted the petitioner and her minor son and has not paid any money towards maintenance. The respondent also cancelled the return tickets to United States of America of the petitioner and her minor son. The petitioner is not having any independent income and is depending upon her parents for maintenance of herself and her minor son. She claims a sum of Rs.50,000/- to each of the petitioner and her minor son towards maintenance and Rs.25,000/- towards litigation expenses. Only after lodging police complaint, the petitioner was able to retrieve her educational certificate and passport from the custody of the respondent's father, who is now acting as an agent on behalf of the respondent. She also made various allegations against respondent's parents.