THIRUMALASWAMY Vs. SMT.SARASWATHI

JUDGEMENT

(1.) With the consent of the learned counsel appearing for the parties, petitions are taken up for final disposal. RPFC No.100111/2017 is filed by husband against order dated 05.07.2017 passed in Crl.Misc.No.265/2016 wherein first and second petitioner were granted maintenance of Rs.5,000/- per month each. RPFC No.100121/2017 is filed by wife and minor daughter before trial court and they seek enhancement of maintenance.

(2.) Both the petitions arise from common order passed in Crl. Misc. No.265/2016 wherein one Smt.Saraswathi, aged 36 years, wife of Sri.Thirumalaswamy and Kum. Pallavi, aged 14 years, daughter of Saraswathi and Thirumalaswamy filed petition under Section 125 of Cr.P.C. seeking maintenance at Rs.20,000/- for the first petitioner and Rs.15,000/- for the second petitioner.

(3.) In order to avoid confusion petitioner-wife is hereinafter referred as petitioner No.1 and petitioner No.2 in the trial court is addressed accordingly and respondent -Thirumalaswamy shall be referred as respondent who is ranked in the trial court.