N. SENGOTTAIYAN Vs. SHANMUGHAVADIVU

JUDGEMENT

(1.) The defendants 2 and 3 are the petitioners before this Court.

(2.) The case of the plaintiffs is that the first plaintiff is daughter and the second plaintiff is wife of the first defendant viz., S.N.Natarajan. The suit schedule of properties was inherited as per the partition deed dated 09.02.1987 as partitioned between the first plaintiff and the first defendant and the said property is in ancestral property. As per the above partition deed dated 09.02.1987, half of the suit schedule of property belongs to the first plaintiff and the other half of the property belongs to the first defendant. Due to the continuous drunken stage of the first defendant and to continuous request of the second plaintiff, the second plaintiff left the first defendant with the first plaintiff and living at O.Nanjangoundampalayam from 1996 onwards. From that day onwards, the first defendant is not visited the plaintiffs' family and not paid any maintenance amount. In fact, the first defendant is earning from his employment and also from the agricultural Rs.5,000/- per month and the same was used for drinking as well as illegal activities. The first defendant on the corner site of the northeast for the suit schedule of property to an extent of 1450 sq. ft. has constructed house and living there and thereafter he has sold the said property along with the house on 05.05.1995 in favour of the second defendant.

(3.) Though the first plaintiff has believed that the first defendant had mend his way, and living with the plaintiffs but he has not maintain them. The first defendant also not chosen to take back the plaintiffs or paying maintenance to them. In fact the first defendant has not paid any single paise for the Maintenance, Education and Medical expenses and also for the Marriage expenses of the first plaintiff. Therefore, the second plaintiff, who is the wife of the first defendant, without any income, she was very much suffering from running the family. But, on the other hand, being the husband of the second plaintiff, the first defendant ought to have paid the maintenance to the first plaintiff. In fact, the first plaintiff till the attaining of the majority, the second plaintiff alone spent money for education and for family maintenance to the first plaintiff and for marriage expenses, the second plaintiff spent more than Rs.75,000/- for marriage expenses and hence the first defendant ought to have pay a sum of Rs.1,500/- per month to the second plaintiff for her maintenance and Rs.75,000/- for the marriage expenses.