Section 2(e) in Tamil Nadu Judicial Proceedings (Regulation of Reports) Act, 1960
(e)"matrimonial matter" means any proceeding for dissolution or nullity of marriage or for judicial separation, or for restitution of conjugal rights or any proceeding for-(i)the maintenance of wife, husband or children; or(ii)the alteration in the rate of such maintenance; or(iii)the cancellation or modification of the order of, or decree for, such maintenance;
