RAMESH Vs. VASANTLAXMI

JUDGEMENT

(1.) Marriage of the petitioner and the respondent was solemanized on 19.12.1997. There being bickerings amongst them, M.C.No.109/2005 was filed by the petitioner and by a judgment dated 18.08.2008, the decree of divorce was passed.

(2.) Respondent instituted criminal Misc. No.204/2008, under Section 125 Cr.P.C. Petition was allowed on 25.01.2012 and the petitioner husband was directed to pay Rs.3,000/- per month as maintenance to the respondent wife.

(3.) Feeling aggrieved, the respondent filed criminal RP No.50/2012. By a judgment order dated 27.04.2013 the petition was allowed in part and the impugned order was modified. Maintenance payable was determined at Rs.3,900/- p.m. with effect from 25.01.2012 and the petitioner was directed to pay the said amount along with Rs.1,000/- towards litigation expenses.