A VENKATESAN Vs. S KALPANA

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 06. 08. 2008 passed by the learned i Addl. Family Court, Chennai, in I. A. No. 225 of 2008 in O. P. No. 2602 of 2005, this civil revision petition is focussed.

(2.) HEARD both sides.

(3.) THE facts giving rise to filing of this revision as stood exposited from the records as well as from the submission made by the learned counsel for the petitioner would run thus: the revision petitioner is the husband of the respondent. He filed the O. P. No. 2602 of 2005 seeking nullity of marriage. During the pendency of the same, the wife filed i. A. No. 225 of 2008 seeking interim maintenance and for costs. Whereupon, the Court after hearing both sides ordered the husband to pay interim maintenance of rs. 1,500/-per month and also litigation expense of rs. 4,000/- to the wife. Being aggrieved by and dissatisfied with the order of the lower Court, this revision is focussed on various grounds.