Madras High Court
T. Kanniah Naidu vs Rajammal on 31 January, 1941
Equivalent citations: AIR1941MAD685, AIR 1941 MADRAS 685
ORDER Lakshmana Rao, J.
1. 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.