N JOTHI GANESH Vs. SRIDEVI

JUDGEMENT

(1.) INVEIGHING the order dated 11.11.2008 by the learned Subordinate Judge, Udumalpet in I.A.No.19 of 2008 in H.M.O.P.No,68 of 2007, this civil revision petition is focussed.

(2.) DESPITE printing the names concerned, no one represented.

(3.) INDUBITABLY and indisputably, incontrovertibly and unassailably the husband is working as a driver. The lower Court correctly observed that in the absence of the husband having adduced any evidence as per Section 106 of the Indian Evidence Act concerning his income, the lower Court was justified in inferring and understanding that his income would not be less than Rs.7,500/- p.m. The lower Court also took into consideration that he is maintaining his minor child and accordingly, awarded only a sum of Rs.1,500/- p.m as interim maintenance payable by the husband in favour of his wife.