PALANIYAPPAN Vs. MAHALAKSHMI

JUDGEMENT

(1.) THIS revision is directed against the order passed in I. A. No. 52 of 2007 in h. M. O. P. No. 33 of 2007 dated 20. 09. 2007 on the file of the Sub Court, ramanathapuram.

(2.) THE revision petitioner is the husband of the respondent. The respondent has filed a petition for maintenance of her child and herself. The petitioner is an Engineer working in Bangalore drawing salary of Rs. 18,000/- on the date of petition. He is now drawing a salary of Rs. 24,000/ -. When the Interlocutory application was taken up for hearing, no oral evidence was adduced by both the parties and the revision petitioner also had admitted that his salary was rs. 18,000/ -.

(3.) THE learned Sub Judge, Ramanathapuram, directed the petitioner herein to pay Rs. 15,000/- for the legal expenses incurred by the respondent/wife and also rs. 9,000/- per month for the maintenance of his wife and the child. Challenging the said Judgment, the present revision has been filed.