S PETHAIYAN Vs. JOTHI

JUDGEMENT

(1.) The petitioner is the husband of the respondent and they were married elsewhere in the year 1973. Thereafter, a dispute had arisen between them and they are living separately from the year 1996.

(2.) The respondent has filed a petition before the Judicial Magistrate No. 1, Mannargudi in M.C. No. 8/96, claiming maintenance, as if she is unable to maintain herself and the husband has failed to maintain her. though he is having sufficient means. It seems, the petition was opposed by the husband on the ground that the wife entitled to maintenance. '

(3.) The trial Court considering the defence, as well the evidence adduced on behalf of the parties, has come to the conclusion that the husband is liable to pay maintenance, in view of the fact that the wife is not having sufficient means, to maintain herself, thereby ordering a monthly allowance of Rs. 500/- with effect from the date of filing of the application.