MUNUSAMI Vs. VIOLA AND ANOTHER

JUDGEMENT

(1.) Aggrieved by the order of the learned Judicial Magistrate No.I, Thiruvellore dated 13.06.2000 made in M.C.No.2 of 1997, granting maintenance at the rate of Rs.500/- in favour of the first respondent and Rs.400/- in favour second respondent herein, the petitioner has preferred the above revision.

(2.) According to the respondents, the first respondent is a wife and the second respondent is a minor son born to the petitioner herein. Initially, at their instance, maintenance was granted at the rate of Rs.300/- per month for the first respondent and Rs.200/- per month for the second respondent. Since the amount awarded is not adequate and unable to sustain their livelihood and taking note of the fact that the petitioner herein is getting a salary of Rs.4,000/- per month as a permanent employee in the Taluk Office, Tirutani, the respondents filed the present petition, seeking enhancement of the maintenance at the rate of Rs.500/- each.

(3.) Before the Court below, the first respondent herein - wife was examined as P.W.1 and the petitioner herein - husband as R.W.1. No other witness or document pressed into service. Considering the fact that due to escalation of price and cost of living and also of the fact that the second respondent herein is in need of more money for his studies, taking note of the admission of R.W.1 in his cross examination that he was getting a salary of Rs.3,300/- per month and there is no other person depending on him, enhanced the maintenance amount from Rs.300/- to Rs.500/- to the first respondent and from Rs.200/- to Rs.400/- to the second respondent.