K R SAGAYARAJ Vs. MRS C RAJAMMAL

JUDGEMENT

(1.) THE petition is filed seeking a direction to call for the records in M.C.No.379 of 2009 on the file of the learned II Additional Family Court, Chennai and quash the same.

(2.) A short point arises for consideration in this petition is whether the proceedings under Sec.125 Cr.P.C is maintainable when a civil court has disallowed maintenance for the wife in a civil suit"

(3.) THE petitioner contested the maintenance suit stating that the 1st respondent has deserted him and is living separately without any reason and therefore, she is not entitled for maintenance.