S PONNAMBALAM Vs. P RAMALAKSHMI

JUDGEMENT

(1.) Aggrieved by the order of Family Court, Madurai, dated 30.10.1998 made in M.C.O.P. No.30 of 1994 granting maintenance at the rate of Rs.500/- in favour of the first respondent herein and Rs.250/- each in favour of respondents 2 and 3 herein, the petitioner has preferred the above revision.

(2.) Heard the learned counsel for the petitioner as well as respondents.

(3.) After taking me through the impugned order of the Family Court, the learned counsel for the petitioner has raised the following two contentions:- (1) the third respondent minor Tamilmani is not born to him, accordingly, the direction for payment of maintenance by the Family Court cannot be sustained; (2) inasmuch as the first respondent herein – wife herself is getting income by working in a Match Factory, the amount granted to her cannot be sustained.