R JEGATHESAN Vs. KALPANA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been directed against the order dated 25.01.2017 passed in I.A.No.434 of 2016 in H.M.O.P.No.84 of 2012, by the Additional Principal Family Court, Coimbatore.

(2.) The appellant herein, as petitioner, has filed H.M.O.P.No.84 of 2012, under Sections 13(1)(ia)(ib) of the Hindu Marriage Act, 1955, praying to pass 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.434 of 2016, under Section 25 of the Hindu Marriage Act, 1955, praying to direct the respondent therein to give permanent alimony or monthly maintenance of Rs.30,000/-.