Lakshmana Rao, J.—The girl is unable to maintain herself and Section Criminal P.C., does not limit the right of maintenance to minors. The age of the girl is therefore immaterial and the revision petition is dismissed.
T. Kanniah Naidu v. Rajammal
T. Kanniah Naidu v. Rajammal
(High Court Of Judicature At Madras)
| 31-01-1941
Advocate List
Bench
- HON'BLE JUSTICE LAKSHMANA RAO
Eq Citations
- AIR 1941 MAD 685
- LQ/MadHC/1941/36
Head Note
Criminal Procedure Code — S. 125 — Maintenance — Minors — Right to maintenance — S. 125 does not limit right of maintenance to minors — Held, where girl is unable to maintain herself, S. 125 is applicable — Revision petition dismissed
