K PANDIAN Vs. A SAVITHIRI

JUDGEMENT

(1.) The order in M. C. No. 31/97 on the file of Judicial Magistrate, Melur awarding maintenance to the respondent/wife of Rs. 300/- per month from the date of the application, namely, 23-5-97, is being challenged in this Revision by the petitioner/husband.

(2.) The respondent/wife got married to the petitioner on 12-6-95. Since the respondent was subjected to torture and she was driven out of the matrimonial home, she filed a petition claiming for maintenance from the petitioner/husband.

(3.) The lower Court, after enquiry, concluded that the respondent is entitled to maintenance ofRs. 300/- per month.