P MURALI Vs. K REKHA @ NAGALAKSHMI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is directed against the order dated 08.09.2017, passed in I.A.No.813 of 2016 in O.P.No.689 of 2015, by the VI Additional Family Court at Chennai.

(2.) The appellant herein, as petitioner, has filed O.P.No.689 of 2015, for getting a decree of divorce, wherein, the present respondent has been arrayed as sole respondent.

(3.) During pendency of the same, the respondent, as petitioner, has filed I.A.No.813 of 2016 under Section 24 of the Hindu Marriage Act, 1955, praying to pass an interim monthly maintenance of Rs.20,000/-.