RAJAPANDIAN Vs. PUSPAVALLI

JUDGEMENT

(1.) THE petitioner Rajapandian is the respondent in M.C. No.35 of 1987 on the file of Judicial Magistrate No.2, Madurai, which was filed by his wife Puspavalli, the 1st respondent herein, claiming maintenance of Rs.300 for herself and Rs.200 per month for her minor daughter Rajeswari. As the same was dismissed by learned trial Magistrate, the wife filed a revision before the 1st Additional Sessions Judges, Madurai in Crl.R.C. No.51 of 1991, which was ultimately allowed by order dated 12.1.1993. This order is under challenge in this Court by way of revision, by the petitioner/ husband.

(2.) THE short facts for the disposal of the revision could be summarised as follows: THE marriage between the petitioners Rajapandian and the 1st respondent Puspavalli was held on 28.6.1985 per Hindu customary rites, THEreafter they lived together for sometime. THE petitioner/ husband made an accusation, that the 1st respondent wife had an illicit intimacy with his brother-in-law, so she had to leave the husband and join her parents. After she begotten the end respondent, she went along with the child to the house of the husband. But the husband did not incline to live with her, unless she brings more dowry in the form of cash and jewels. Hence, the 1st respondent was constrained to file the petition under Sec. 125 of Crl.P.C. claiming maintenance at the rate as mentioned earlier.

(3.) ON behalf of the wife three witnesses were examined and two exhibits were marked. ON behalf of the husband four witnesses were examined and three exhibits were marked.