A SANTHOSAMARY Vs. J ANTHONY EMMANUVEL

JUDGEMENT

(1.) THIS civil revision petition is preferred against the order dated 11.01.2008 passed by the learned Principal Judge, Family Court, Madras, in I.A.No,2433 of 2006 in OP No.1518 of 2006. Inveighing the order dated 11.01.2008 passed by the learned Principal Judge, Family Court, Madras in I.A.No,2433 of 2006 in OP No.1518 of 2006, this civil revision petition is focussed.

(2.) DESPITE printing the names of the learned counsel on either side repeatedly, no one represented.

(3.) THE question arises as to whether her earnings would be sufficient to maintain herself as well as her children A lady working in a private concern as computer operator would require at least a sum of Rs.150/- per day to keep her body and soul together, to keep the wolf from the door, to keep the pot boiling and to have creature comforts in addition to meet her travelling expenses and medical expenses. Accordingly, if worked out for 30 days, it comes to Rs.4,500/- per month. In such a case, I am at a loss to understand as to how the husband could state that the wife should maintain the child. THE husband should be happy that the wife is not claiming any maintenance from him. But she claims maintenance only for the child.