R SANJEEVI Vs. J VINODHA

JUDGEMENT

(1.) These Civil Miscellaneous Appeals are directed against the common order dated 30.11.2017, passed in I.A.No.2447 of 2016 and I.A.No.2448 of 2016 in O.P.No.439 of 2016, by the VI Additional Family Court at Chennai.

(2.) The appellant herein, as petitioner, has filed O.P.No.439 of 2016 on the file of the trial Court, for getting a decree of divorce, wherein, the present respondent has been shown as sole respondent. During pendency of the same, the respondent, as petitioner, has filed I.A.No.2447 of 2016 for getting litigation expenses. Likewise, she filed I.A.No.2448 of 2016 for getting interim monthly maintenance.

(3.) The trial Court, after considering the available evidence on record, has partly allowed I.A.No.2447 of 2016 and thereby, directed the respondent therein to pay a sum of Rs.25,000/- towards litigation expenses. Likewise, partly allowed I.A.No.2448 of 2016 and directed the respondent to pay a sum of Rs.15,000/- per mensem towards interim monthly maintenance, by way of passing a common order and the same is being challenged in the present Civil Miscellaneous Appeals.