U N RAVIVARMA Vs. SUKIRTHA

JUDGEMENT

(1.) THE Revision Petitioner herein is the father of the Respondents 2 and 3. Respondents 2 and 3 who are minors are represented by their mother, First Respondent herein. THE First Respondent filed a Petition before the learned Judicial Magistrate, Bhavani, under Section 125, Cr.P.C. claiming maintenance. THE Petitioner herein also appeared and filed a Counter. THEreafter, the learned Magistrate passed an interim order directing the Petitioner to pay interim maintenance amount of Rs.2,000/- for Respondents 2 and 3 every month till the disposal of the main Petition. Aggrieved by the order of the learned Magistrate, the Petitioner herein preferred this Revision Petition.

(2.) NOTICE was ordered to the Respondents and with consent of the learned Counsel for the Petitioner and the Respondents, the Revision Petition is now heard and disposed of.

(3.) THIS Court considered the submissions made by the parties and perused the records. After the Petition under Section 125, Cr.P.C. being filed by the First Respondent herein, the Petitioner herein also filed his Counter dated 10.06.2010. On the very same day, the learned Judicial Magistrate also passed an interim order directing the Petitioner herein to pay the interim maintenance to the Respondents 2 and 3 who are minor children of the Petitioner. The learned Magistrate has not passed any order directing the Petitioner to pay any interim maintenance amount to the First Respondent/wife of the Petitioner herein.