RAMESH Vs. KUMADA

JUDGEMENT

(1.) THE husband has filed this revision petition against the order dated 01.04.2014 made in Crl. Misc. Case No. 57/2012 granting maintenance of Rs. 3,000/ - p.m. to the respondent/wife from the date of petition till realization.

(2.) THE brief facts of the case are;

(3.) UPON considering the pleadings, the Family Court framed the following points: