UMA MAHESWARI Vs. K BABU

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed against the order dated 02. 04. 2004 in I. A. No. 1155 of 2003 in H. M. O. P. No. 540 of 2001 on the file of the Family Court, Coimbatore.

(2.) THE respondent/wife in H. M. O. P. No. 540 of 2001 is the revision petitioner before this Court.

(3.) THE H. M. O. P. No. 540 of 2001 was filed by the husband/respondent herein for divorce. In that petition, the wife filed an application in I. A. No. 1155 of 2003 seeking maintenance of Rs. 5,000/- per month towards food, cloth and shelter. The said petition was resisted by the husband. However, the trial Court in due consideration of the facts and circumstances of the case, granted a sum of Rs. 600/- per month payable by the husband to the wife towards maintenance. Aggrieved against that order the wife has filed the above Civil Revision Petition under Article 227 of the Constitution of India.