KUPPAIYANDI Vs. KANNIAMMAL

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment and decree dated 27.04.1993 made in O.S.No.436 of 1992 on the file of the Additional Subordinate Judge, Salem.

(2.) THE unsuccessful defendant in the suit before the Trial Court is the appellant herein. THE suit is filed by the respondent/plaintiff seeking present and future maintenance and further a sum of Rs,.50,000/- towards her medical expenses, against the appellant herein.

(3.) HOWEVER, the Trial Court has rightly held that the said reason would not be sufficient to reject the claim of the respondent/plaintiff in awarding maintenance. It is seen that the respondent herein was examined as P.W.1 apart from marking Exs.A1 and A2 and the appellant was examined as D.W.1. He had also produced supporting documents Exs.B1 to B9. As per the impugned judgment, the appellant has been directed to pay a sum of Rs.750/- per month to the respondent towards maintenance. The Trial Court has negatived the contention of the respondent, so far as it relates to claim of Rs.50,000/- towards medical expenses and Rs.90,000/- towards arrears of past maintenance, against which there is no cross appeal preferred by the respondent herein.