A K VIJAYAKUMAR Vs. MANIMEKALAI

JUDGEMENT

(1.) The unsuccessful husband, who has lost his defence for payment of maintenance to his wife and suffered a charge decree on the property, has preferred the second appeal. For sake of convenience, the parties are referred to, in their litigate status before the lower Court.

(2.) Plaintiff's case in brief is as follows:

(3.) According to the plaintiff, the defendant is in possession of valuable coconut grove and was getting a monthly income, not less than Rs.10,000/-, from his agricultural lands. Besides, he was also doing money lending business and earning not less than Rs.10,000/- per month, by way of interest alone. Though she had demanded a sum of Rs.3,000/- towards maintenance, in her notice, finding it difficult, even to pay the Court Fee, restricted her claim and filed a suit praying for a direction, (1) to pay her a sum of Rs.2,500/- per month towards maintenance for her food and clothing, from the date of suit till her life time, and (2) to create a charge over the property morefully described in plaint with cost.