DEEPA RAJENDRAN Vs. N UNNIKRISHNAN

JUDGEMENT

(1.) Both these appeals arise out of the fair and decretal order dated 13.07.2016 passed by the learned I Additional Judge, Family Court, Chennai in I.A.No. 285 of 2015 in H.M.O.P.No.1343 of 2014 (for brevity the lower court).

(2.) For the sake of convenience, the parties shall be referred to as husband and wife as both are appellant and respondent in the respective appeals.

(3.) By the impugned order, the husband has been directed to pay an interim maintenance of Rs.40,000/- p.m. to the wife payable on or before 10th day of every English Calendar Month from the date of petition. The order has also directed the husband to pay a sum of Rs.10,000/- towards litigation expenses.