S.Mahendran vs N.Priyadarshini
2024 Latest Caselaw 14907 Mad

Madras High Court

S.Mahendran vs N.Priyadarshini on 1 August, 2024

Author: N.Anand Venkatesh

Bench: N.Anand Venkatesh

                                                                    Civil Miscellaneous Appeal No.2085 of 2024

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 01.08.2024

                                                          CORAM

                           THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                        Civil Miscellaneous Appeal No.2085 of 2024
                                                            and
                                                  C.M.P.No.15954 of 2024
                     S.Mahendran
                     S/o.Sampath                                                       ... Appellant

                                                              Vs.

                     N.Priyadarshini
                     D/o.Nagarathinam                                                  ... Respondent

                                  Civil Miscellaneous Appeal filed under Section 55 of the Indian
                     Divorce Act against the judgment and decree passed by learned Principal
                     District Judge, Thiruvallur, in I.A.No.1 of 2019 in I.D.O.P.No.266 of
                     2018, dated 25.04.2022.
                                             For Appellant      : Mr.B.Kannan

                                             For Respondent     : Mr.K.Subburam

                                                          *****
                                                       JUDGMENT

This appeal has been filed against the order passed by learned

Principal District Judge, Thiruvallur, in I.A.No.1 of 2019 in

I.D.O.P.No.266 of 2018, dated 25.04.2022. https://www.mhc.tn.gov.in/judis

Civil Miscellaneous Appeal No.2085 of 2024

2. The marriage between the petitioner and the respondent was

solemnized on 06.07.2016. Due to martial discord, the petitioner/husband

filed I.D.O.P.No.266 of 2018 on the file of Principal District Court,

Thiruvallur, seeking divorce. In the said petition, the respondent filed

I.A.No.1 of 2019 seeking interim maintenance. The Court below, by the

impugned order, directed the petitioner/husband to pay a sum of

Rs.3,500/- p.m. as interim maintenance to respondent/wife. Aggrieved by

the said order, the present appeal has been filed.

3. Heard learned counsel for appellant and learned counsel for

respondent.

4. The Court has fixed only a sum of Rs.3,500/- towards monthly

interim maintenance payable by the petitioner/husband to the

respondent/wife. This Court is of the considered view that the order

passed by the Court below is very reasonable and there is no ground to

interfere with the same.

https://www.mhc.tn.gov.in/judis

Civil Miscellaneous Appeal No.2085 of 2024

Accordingly, this Civil Miscellaneous Appeal is dismissed. No

costs. Consequently, connected miscellaneous petition is closed.

01.08.2024 Speaking Judgment/Non-speaking Judgment Index :Yes/No Neutral citation: Yes/No gm

To

The Principal District Judge, Thiruvallur

https://www.mhc.tn.gov.in/judis

Civil Miscellaneous Appeal No.2085 of 2024

N.ANAND VENKATESH, J.

gm

Civil Miscellaneous Appeal No.2085 of 2024

01.08.2024

https://www.mhc.tn.gov.in/judis