SELVAMURTHY Vs. THIRUPURA SUNDARI

JUDGEMENT

(1.) THE first respondent in marriage O.P.No.1 of 1997 on the file of Family Court, Pondicherry is the revision petitioner. THE revision is filed under Art.227 of Constitution of India.

(2.) THE divorce petition was filed by the wife against her husband for dissolving the marriage on various grounds. It is alleged in the petition that husband was ill-treating wife both physically and mentally and that he is also living an adulterous life. It is also said that her husband had married the second respondent in the petition.

(3.) PROCEEDINGS being summary, lower court on the basis of affidavit filed by either parties decided the petition directing petitioner herein to pay a sum of Rs.1,000 as interim alimony and Rs.1,000 towards litigation expenses. The same is challenged in this revision under Art.227 of Constitution of India.