B S JAYALAKSHMI Vs. B S SAIRAM

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed against the decretal order made in I.A.No. 538 of 2002 in O.P.No. 723 of 2001 on the file of Principal Judge, Family Court at Chennai.

(2.) THE first petitioner, who is the wife of the respondent, has filed a petition for alimony before the said Court, under Section 18(1) & (2) (b) & (g) of the Hindu Adoptions and Maintenance Act, 1956. It is stated that the marriage between the duo was solemnized on 23.2.1987 at Salem as per the Hindu rites and customs. Subsequent to the marriage, in the wake of some misunderstanding, the first petitioner has filed the above petition in O.P.No. 723 of 2001 claiming maintenance from the respondent.

(3.) NOW the only point that arise for consideration in this petition is whether the fair and decretal order passed by the Principal Judge, Family Court, is sustainable under law.