C.S. RAMALINGAM Vs. SMT. SEETHA LAKSHAMI

JUDGEMENT

(1.) These are two petitions being C.R. 840 and 922 of f:985 which are being disposed of by this common order. By the impugned order which is impugned in both the civil revisions the Additional District Judge has ordered that a sum of Rs. 600.00 pier month be paid for the child, and Rs. 300.00 per month be paid for the wife, as maintenance under Sec. 24 of the Hindu Marriage Act.

(2.) The wife is admittedly working as a Typist and is getting a salary of about Rs. 1,000.00 per month. The husband, before he left for Saudi Arabia for work at Riyadh was admittedly a Private Secretary. In other words, both the husband and the wife are doing more or less the same kind of work prior to the husband leaving for Riyadh in Saudi Arabia.

(3.) At the time of filing of the divorce petition by the wife under Sec. 13(l)(a) i e. on the ground of cruelty, the husband was residing in India, as was the wife.