A.RAMA KRISHNAN Vs. R.ESSAKKIAMMAL@LAKSHMI

JUDGEMENT

(1.) The petitioner herein filed H.M.O.P. No. 201 of 2008 before the Sub Court, Tuticorin, seeking resolution of marriage with the respondent. The marriage is not disputed. The respondent herein filed I.A. No. 520 of 2011 for interim maintenance of Rs. 5,000/- per month. The application was filed under Section 24 of Hindu Marriage Act and Section 151 of C.P.C.

(2.) The respondent wife pleaded that she has no means and she does not possess any property. Her father also died and she is living with her mother. According to the wife, the petitioner herein is doing milk business and he is earning Rs. 20,000/- per month.

(3.) The same was contested by the petitioner husband. According to the petitioner, he was maintaining his mother and also he incurred heavy debt, when he conducted marriage for his sisters and brother. The petitioner husband also stated that the wife is having lot of lands and she gets Rs. 3,00,000/- as annual income and she is also a tailor and earns Rs. 5,000/- per month. Hence, the revision petitioner sought for the dismissal of I.A. No. 520 of 2011 in H.M.O.P. No. 201 of 2008 filed for interim maintenance.