GOMATHI Vs. P.RAJA

JUDGEMENT

(1.) The wife can go to any employment and earn money and she can maintain herself and therefore, she is not eligible to claim any maintenance", so saying the Judicial Magistrate, Nilakottai dismissed the petition of wife, though ordering maintenance of minor son at Rs.3,000/ - per month. This order is under challenge in this revision petition.

(2.) Facts: The wife and the son of the respondent herein are the revision petitioners. The marriage between the 1st petitioner and the respondent took place on 08.11.2010 and out of wedlock the 2nd respondent was born on 29.08.2011. The respondent had to frequently visit foreign countries. At the instigation of the parents and sisters, the respondent treated the 1st petitioner with cruelty and finally had driven her on 01.05.2014 to her parents' house. Pleading for reunion, she gave a petition to Nilakottai Women Police Station on 29..2014. On appearance, the respondent agreed to set a separate house and assured to take back the wife.

(3.) At the time when the respondent was employed abroad, he was earning Rs.70,000/ - per month. The jewels belonging to the 1st petitioner has been mortgaged and the amount is kept in Bank deposit. The respondent is the owner of the house worth about 20 lakhs.