HARISHKUMAR Vs. LAKSHMI NARAYANAN

JUDGEMENT

(1.) The petitioner is the respondent in a petition filed by the respondents herein claiming maintenance under section 125 (1) of the Code of Criminal Procedure .

(2.) The respondents herein preferred a petition seeking maintenance under Section 125(1) of the Code of Criminal Procedure. The 1st respondent is the wife and the 2nd respondent is the minor child aged 5 = years at the tiem of filing the petition.

(3.) According to the respondents the marriage between the petitioner and 1st respondent was solemnized on 23.5.2006. They stayed together as husband and wife till 13.11.2012. Thereafter, the petitioner neglected the respondents and refused to provide maintenance to the wife and child. According to the respondents, the petitioner was engaged in the construction business and is an Architect as well. He was successful in his business and was earning not less than Rs.50,000/- per mensem. The 1st respondent claimed a sum of Rs 10,000/- per mensem and the 2nd respondent raised a claim of Rs.5,000/- per mensem. It was contended that the said sum was required for varied expenses under different heads.