JAYASHEELA Vs. MONY

JUDGEMENT

(1.) THE marriage between the First Plaintiff and the defendant was solemnised as per Hindu rites and custom on 08. 11. 1992. After the marriage, the First Plaintiff and the Defendant were residing at the matrimonial house at Arumanai. Few months after the marriage, the Defendant was insisting for more dowry and jewels. Out of lawful wedlock, Second Plaintiff was born on 15. 03. 1994. After the birth of the Second Plaintiff, the Defendant did not take back the First Plaintiff. He was demanding more dowry and jewels to take back the First Plaintiff. At the intervention of the mediators, some time after the birth of the child, the Defendant had taken back the First plaintiff. But, he was insisting the First Plaintiff to get her share from her family property. Demanding the property and more dowry, again on 25. 09. 1996, the Defendant had driven back the Plaintiff. He had also severely beaten the first Plaintiff, for which she has taken treatment in the Government Hospital , arumanai. THE Plaintiffs are unable to maintain themselves. Hence, the plaintiffs have filed O. S. No. 377 of 2000 claiming past maintenance of rs. 17,000/- (Rupees Seventeen Thousand only) and Rs. 1000/- (Rupees One Thousand only) per month.

(2.) RESISTING the Suit, the Defendant has filed the written Statement.

(3.) AGGRIEVED over the allowing the Application under order 38 Rule 9 and Sec. 151 C. P. C, the Revision Petitioners / Plaintiffs have filed this Civil Revision Petition. The Defendant has been served; but has not entered appearance. The name of the Defendant is printed in the cause list. Heard the submissions of the learned counsel for the Revision Petitioners.