LAWS(MAD)-2002-9-15

JAYALAKSHMI Vs. KRISHNA PADAYACHI

Decided On September 04, 2002
JAYALAKSHMI Appellant
V/S
KRISHNA PADAYACHI Respondents

JUDGEMENT

(1.) The only question that is raised in this second appeal is whether a woman, who has married a man when the earlier marriage has not been dissolved in accordance with law and when the first wife is still living, is a wife, who is entitled to claim maintenance under Section 18 of the Hindu Adoptions and Maintenance Act.

(2.) According to the learned counsel for the appellant she is entitled to claim maintenance. The learned counsel for the respondent submitted that she is not entitled to claim maintenance and that, a Division Bench of this Court is squarely on the point and would bind this decision in this second appeal.

(3.) Section 18 of the Act reads as follows : "Maintenance of wife.