S S MUTHUSWAMY Vs. MANIAMMAL

JUDGEMENT

(1.) The Appellant/Defendant (Husband) has preferred this Second Appeal as against the Judgment and Decree dated 06.08.1998 in A.S.No.39 of 1997 passed by the Learned District Judge, Coimbatore in confirming the Judgment and Decree dated 14.12.1994 in O.S.No.1639 of 1992 passed by the Learned Additional District Munsif, Coimbatore.

(2.) The First Appellate Court, namely, the Learned District Judge, Coimbatore, while passing the Judgment in A.S.No.39 of 1997 on 06.08.1998, has inter alia held that the Appellant/Defendant (Husband) has ignored the Respondent/Plaintiff (Wife) and has married one Thulasimani and through her, has two children and has been residing separately with them. Further, the Appellant/Defendant (Husband) is liable to maintain the Respondent/Plaintiff (Wife) and has come to a clear conclusion that the Appellant/Defendant should pay a sum of Rs.300/- for the food expenses of the Respondent/Plaintiff (Wife) and further for her residence and clothing, he ought to pay a sum of Rs.200/- per month and he should pay a sum of Rs.300/- towards medical expenses per month and in all, the Appellant/Defendant should pay a sum of Rs.800/- per month, to the Respondent/Plaintiff and the said conclusion arrived at by the trial Court need not be interfered with and resultantly, dismissed the Appeal with costs.

(3.) Earlier, before the trial Court in the main suit, one to three issues have been framed for trial. On behalf of the Respondent/Plaintiff, witness P.W.1, Plaintiff has been examined and Exs.A1 to A7 have been marked on the side of the Appellant/Defendant and witnesses D.Ws.1 and 2 have been examined and Exs.B1 and B2 have been marked.