D MADHAN Vs. J SUJATHA

JUDGEMENT

(1.) The present appeal has been directed against fair and decretal order dated 14.02.2018 passed by the learned IV Additional Judge, Family Court, Chennai in I.A.No.2222 of 2017 in H.M.O.P.No.3483 of 2015 (for brevity referred to as the Family Court and the impugned order respectively).

(2.) The appellant-husband herein filed H.M.O.P. No.3483 of 2015 before the Family Court to dissolve the marriage solemnized with the respondent-wife under Section 13(1)(i-a) of the Hindu Marriage Act, 1988.

(3.) In the aforesaid proceeding, the respondent-wife filed I.A.No.2222 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. 61,160/- per annum towards annual school fees for their child and a sum of Rs. 50,000/- towards as litigation expenses.