M.GOPIKA Vs. A.T.STALIN

JUDGEMENT

(1.) The petitioner in Crl.M.P.No.394/2013 in M.C.No349/2010 on the file of the Family Court, Palakkad is the revision petitioner herein. The revision petitioner filed an application for maintenance as M.C.No.349/2010 before the Family Court, Palakkad and that court by order dated 4.1.2013 allowed the application and directed the respondent herein to pay maintenance at the rate of Rs.3,000/- per month from the date of petition namely 21.10.2010. Since the respondent did not pay the amount, the petitioner filed Crl.M.P.No.394/2013 under Section 125(3) of the Code of Criminal Procedure for execution of that order. The learned Magistrate passed the following order:

(2.) The respondent appeared through counsel.

(3.) Heard both sides.