SOUNDARARAJAN Vs. S LOGANAYAGI

JUDGEMENT

(1.) Aggrieved by the unanimous decisions of the Courts below in a suit filed by the respondent/wife and the minor son in a matrimonial dispute, the husband/defendant has filed this second appeal.

(2.) The plaintiffs are the wife and son respectively. The suit was filed by the plaintiffs claiming past maintenance and for payments of Rs.1,000/- p.m. as maintenance to the first plaintiff and Rs.1,500/- p.m. as maintenance to the second plaintiff from the date of suit, till the second plaintiff attains majority. The appellant, who is the defendant, filed his written statement and contested the suit. He has stated that the first plaintiff/wife is living away from the matrimonial home without any specific cause. It is also stated that she has been employed with the Government and earning more than Rs.10,000/- p.m. However, the appellant had admitted that he is willing to undertake educational expenses for the second plaintiff/son.

(3.) Earlier, the husband had filed H.M.O.P.No.95 of 1999 for divorce. The same was dismissed, against which the appellant had filed C.M.A.No.20 of 2003, which was also dismissed.