A S RAMADASS Vs. N MALATHI

JUDGEMENT

(1.) 1. Petitioner in H.M.O.P.No.26 of 1998 on the file of Subordinate Judge, Namakkal is the revision petitioner herein.

(2.) PETITION filed by petitioner was one for divorce under Hindu Marriage Act. In that proceedings, respondent herein filed I.A.No.31 of 1998 claiming interim maintenance and expenses of litigation under Sec.24 of the Hindu Marriage Act. It is averred in that petition that respondent is unable to maintain herself and she has no source of income. According to her, she is a dependent on her parents. She further averred that her husband is getting very good income, not less than Rs.1,50,000 per annum and he got agricultural and non-agricultural properties, apart from possession rig vehicles. It is also said that taking into consideration the inflatory circumstances, she is entitled to separate maintenance of Rs.1,500 per month.

(3.) AFTER receipt of notice, respondent also entered appearance and I heard the learned counsel on both sides.