RAJALAKSHMI Vs. A NAGARAJAN

JUDGEMENT

(1.) The revision petitioner is the wife and the respondent is the husband. H.M.O.P.No.353 of 2011 was filed by the respondent / husband for divorce and the same is pending at Sub Court, Poonamallee.

(2.) It is stated before this Court that the respondent / husband has already been examined and the evidence of the respondent / husband is over in the aforesaid HMOP. It is also submitted that the revision petitioner / wife has filed her proof affidavit and she has to be cross examined.

(3.) In the mean time, the revision petitioner / wife filed IA.No.112 of 2015 in HMOP No.353 of 2011, under Section 24 of the Hindu Marriage Act, seeking direction to the respondent / husband to pay interim maintenance at Rs.10,000/- to her and Rs.20,000/- to her minor child Bharathi. She also claimed Rs.75,000/- towards medical expenses for herself as well as her minor child and Rs.25,000/- towards litigation expenses.