G SIVAKUMAR Vs. SANTHANALAKSHMI

JUDGEMENT

(1.) This revision has been preferred by the revision Petitioner/husband against the order passed in M.C. No. 42 of 2006, on the file of the Family Court, Coimbatore, for awarding maintenance of Rs. 1,000/-to the first Petitioner/wife, who is the first Respondent herein and Rs. 750/-to the second Petitioner/son, who is the second Respondent herein.

(2.) The gist and essence of the petition is as follows:

(3.) The learned Counsel for the revision Petitioner/ Respondent/ husband submitted that the petition was filed only to harass the Petitioner herein. The first Respondent/wife has not been able to prove that her husband is earning Rs. 50,000/-per month. On contrary, the wife is earning Rs. 5,000/-per month. The first Respondent has voluntarily abstained from the society of the Petitioner. Without sufficient cause, she was away from the matrimonial home. Hence he prayed for allowing this revision.