High CourtsDivision Bench(1941) 01 MAD CK 0032

T. Kanniah Naidu vs Rajammal

Madras High Court · Decided on 31 January 1941 · Citation: AIR 1941 Mad 685

HON’BLE JUDGES
Lakshmana Rao, J

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Judgment

1 paragraphs · 36 words

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.