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Judgment
We are of opinion that this suit as brought was not maintainable. The plaintiff lives in a Tavazhi house and sues for separate maintenance. There
are no grounds for awarding him separate maintenance. He is said to be sickly and unable to do any work. He lives, and all along, he has lived in
the Tavazhi house along with his mother and her other children. If the amount set apart for the maintenance of the member of this Tavazhi is not
sufficient for his support, considering the income of the Tarwad, a suit can be brought by the members for an increased allotment of lands on the
property or for a money allowance. On the ground that the plaintiff is not entitled on the admitted facts of the case to an award of separate
maintenance, we allow this second appeal and set aside the decrees of the lower Courts and dismiss the plaintiff''s suit with costs throughout.