MARIMUTHU Vs. JANAKI

JUDGEMENT

(1.) THIS revision is directed against the order of the learned Judicial Magistrate No.2, Ponneri dated 2.9.2005 made in M.C.No.4 of 2003 directing the revision petitioner herein (husband) to pay maintenance to the respondent (wife) at the rate of Rs.500/- per month from the date of petition.

(2.) THE respondent herein contending that her husband, namely the revision petitioner, neglected and failed to maintain her whereas she was not having sufficient means to maintain herself, filed the above said maintenance case praying for an order directing the revision petitioner to pay her maintenance at the rate of Rs.1,500/- per month.

(3.) QUESTIONING the correctness and legality of the said order passed by the learned Judicial Magistrate No.2, Ponneri the present revision has been filed.