S. VENKATESAN Vs. MAHESWARI,

JUDGEMENT

(1.) THE petition for maintenance has been filed by the wife and the two children. The learned Magistrate, after conducting enquiry, awarded maintenance at the rate of Rs.600/ - for the wife and Rs.500/ - each for the two children.

(2.) AGGRIEVED against that, a revision had been field before the Appellate Forum and the same was dismissed. Subsequently, the present petition has been filed before this Court.

(3.) IT is further submitted that at the time when the petitioner was living with the first respondent, a property has been purchased and registered in her name. Moreover, the petitioner is working as an attender and earning a meager salary. The order passed by the learned Magistrate is erroneous and at any rate, the amount ordered to be paid is also unreasonable.