P. KRISHNAMMAL Vs. A. MAHADEVA IYER

JUDGEMENT

(1.) The only point that arises for determination in this appeal is whether the plaint O.S. No. 75 of 1970, as framed, is sustainable. One Mahadeva Iyer, the plaintiff, institutied that suit against his first wife, Krishnammal, praying for a decree in the following terms.

(2.) In consequence, directing the defendant, by a permanent injunction, from in any way claiming maintenance against the plaintiff; or, in the alternative,

(3.) Reducing, the rate of maintenance to the sum of Rs. 25 and directing the defendant to receive the same; and