MANGAYARKARASI Vs. MAHESWARAN

JUDGEMENT

(1.) (This civil revision petition is preferred against the order dated 14.08.2007 passed by the learned Subordinate Judge, Udumalpet in I.A.No,95 of 2007 in HMOP NO.38 of 2006.) Inveighing the order dated 14.08.2007 passed by the learned Subordinate Judge, Udumalpet in I.A.No,95 of 2007 in HMOP No,38 of 2006, this civil revision petition is focussed.

(2.) HEARD the learned counsel for the petitioner. Despite notice, none appeared on behalf of the respondent.

(3.) TO say the least, the order of the lower Court is far from satisfactory. The lower Court having chosen to correctly and appositely observe that the husband is bound to maintain his wife, by toiling and moiling like anything, fell into error in awarding a meagre sum of Rs.250/- per month as interim maintenance. 5. I am at a loss to understand as to how the lower Court Judge during the year 2007 developed the thought of awarding only a sum of Rs.250/- per month to a lady as interim maintenance payable by her husband. Such awarding of a sum of Rs.250/- per month, in my opinion, tantamounts to humiliating the revision petitioner to the maximum extent possible.