RANGASAMY GOUNDER Vs. RATHINAMBAL

JUDGEMENT

(1.) The defendant in a suit for maintenance is the appellant herein.

(2.) The respondent herein filed a suit for maintenance, alleging that the marriage between herself and the defendant took place in the year 1976 in accordance with the Hindu rites and ceremonies; that they lived for a short period of three years; that by cruel treatment, he drew her away; that even the panchayat did not fructify; that she has been living in her parents' home; that he was having Rs.30,000/- in his deposit; that she was unable to support herself, and hence, there should be a decree directing the defendant to pay a sum of Rs.500/- per month towards maintenance and for future maintenance also.

(3.) The suit was resisted by the defendant, stating that the case of the plaintiff that a marriage took place between himself and herself is false; that he married one Rasammal, 20 years prior to the initiation of the proceedings; that there were quarrels between the father of the plaintiff and the defendant over money transactions; that aggrieved over the same, she has given a false case, and hence, it was to be rejected.