P. DHILIP KUMAR Vs. T.K. DURGA DEVI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed challenging the order dated 27.06.2017 passed by the III Additional Family Court, Chennai in I.A. No. 2050 of 2015 in OP No. 4256 of 2011, directing the Appellant to pay the respondent a sum of Rs. 8000/- p.m. as interim maintenance from the date of petition i.e. 2.11.2015 and a sum of Rs. 10,000/- towards litigation expenses.

(2.) The Appellant, who is the husband filed H.M.O.P. No. 4256 of 2011 under Section 12(C) of the Hindu Marriage Act, 1955 before the III Additional Family Court, Chennai against the respondent / wife to declare dissolve the alleged marriage dated 24.01.2011 between the Appellant and the respondent as a nullity.

(3.) During the pendency of H.M.O.P. No. 4256 of 2011, the respondent / wife filed I.A. No. 2050 of 2015 in H.M.O.P. No. 4256 of 2011 under Section 24 of the Hindu Marriage Act, seeking for interim alimony of Rs. 15,000/- p.m. from the date of petition and a consolidated sum of Rs. 50,000/- to meet the litigation costs and another sum of Rs. 1,000/- towards travelling expenses.