KARTHIKEYAN Vs. C REVATHI

JUDGEMENT

(1.) The present appeal is directed against fair and decretal order dated 27.02.2018 passed by the learned Judge, Family court, Erode in I.A.No.1244 of 2017 in F.C.O.P.No.351 of 2017 (for brevity referred to as the Family Court and the impugned order respectively).

(2.) The respondent herein filed F.C.O.P.No.351 of 2017 before the Family Court, Erode to dissolve the marriage solemnized with the appellant under Section 13(1)(i-a)(i-b) of the Hindu Marriage Act, 1955.

(3.) Pending the said O.P., the respondent has also filed I.A.No.1244 of 2017 to direct the appellant-husband herein to pay a sum of Rs. 20,000/- as interim maintenance per month for their child and a sum of Rs. 10,000/- per annum towards future educational expenses for their child and a sum of Rs. 10,000/- towards litigation expenses.