NAGAPPAN Vs. ANJALI

JUDGEMENT

(1.) THIS revision has been preferred against the order in M.C.No.193 of 2000 on the file of the II Additional Family Court, Chennai. In M.C.No.193 of 2000 the petitioners are one Anjali (wife) and dauthers Ms.N.Radha and Mr.N.Devi. The said petition was filed under Section 125 of Cr.P.C., claiming maintenance from the respondent/husband of the first petitioner. In the petition the petitioners have claimed Rs.500/- each for the petitioners No.1 to 3 towards maintenance. The respondent has filed a counter admitting the marriage between the first petitioner and the respondent and also the birth of the other two minor petitioners in the wedlock. According to the respondent/husband, the first petitioner/wife had voluntarily left the matrimonial home in the year 1990 and there was a compromise entered into between the parties before the punchayators and in the panchayat the respondent/husband had paid 1 " acres of land, a residential house besides 4 milch animal, to the first petitioner/wife. The respondent/husband has denied having a monthly income of Rs.10,000/-. But he would admit that he is a mason by profession.

(2.) THE first petitioner/wife had examined herself as P.W.1 and exhibited Ex.P.1, wedding invitation dated 11.2.1990, to show that the marriage between her and the respondent was solemnized on 11.2.1990, and Ex.P.2, the election identity card to show that she/first petitioner is the wife of the respondent.

(3.) NOW the point for determination in this revision is whether the petitioners are entitled to maintenance and if so to what amount"