K. RAJENDRAN Vs. POONGOTHAI

JUDGEMENT

(1.) The defeated first defendant is the appellant herein.

(2.) The plaintiff filed the suit, in O.S.No.101 of 2001, before the learned Principal District Munsif, Karur, for direction directing the first defendant to pay a sum of Rs.500.00 per month towards maintenance till her lifetime and Rs.3000.00 per year towards dress materials and for a consequential relief of creating charge over ?th share of the first defendant in B1 and B2 suit schedule property and also for the costs of the suit.

(3.) After contest, the learned Principal District Munsif, Karur, by Judgment and Decree, dated 18.02005, the Trial Court directed the first defendant to pay a sum of Rs.700.00 per month towards maintenance, Rs.3000.00 per month towards rent and Rs.2000.00 per year towards dress materials from the date of filing the suit and also created charge over the suit schedule property as prayed for.