T. KANAGAVELRAJAN Vs. K. KALEESWARI

JUDGEMENT

(1.) The revision petitioner challenges grant of maintenance at the rate of Rs. 5,000.00 per month to his wife/R1 and to his daughter/R2.

(2.) The revision petitioner is a Postman. He belongs to Theni. He married a girl belonging to Madurai. They were gifted with the 2nd respondent, who is 2 years old. But fate made this spouses to live apart due to difference of opinion.

(3.) The revision petitioner is a Central Government employee. He was asked to pay Rs. 5,000.00 per month to each respondent.