K. CHANDRA KUMAR Vs. M.A. SRIDEVI

JUDGEMENT

(1.) The petitioner has filed this petition challenging the order dated 3.7.2015 passed by the Prl. Civil Judge & JMFC, Malur, in CMC No. 222/2013 on I.A. filed under section 127 of Cr.P.C.

(2.) By the impugned order, the Trial Court has allowed the application filed by the respondents under section 127 of Crimial P.C. and has modified the order dated 6.6.2014 directing the petitioner to pay a sum of Rs.8,000.00 per month to the respondents 1 and 2 from the date of application until further orders.

(3.) Aggrieved by that, the petitioner has filed this criminal petition.