SUBBAYAL Vs. MUTHUSWAMY

JUDGEMENT

(1.) This is a revision petition against the order of the Judicial First Class Magistrate, Erode, in Cr. M.P. 456 of 1981, dismissing the petition of the wife to enhance the maintenance.

(2.) The wife was granted maintenance in the year 1976 at the rate of Rs. 50 per month payable by the husband. She filed the petition in the year 1981 praying for the enhancement of the maintenance to Rs. 200 per month stating that on account of rise in the cost of living index the amount paid by the husband was absolutely insufficient to meet her needs.

(3.) The learned Magistrate accepting the plea of the husband that there was no change in the circumstances of the parties, dismissed the petition by his judgment dt. 23-6-1981. It is against that judgment this present revision petition is filed.