POUNRAJ Vs. PACKIALAKSHMI @ VENI AND MINOR MOHANALAKSHMI

JUDGEMENT

(1.) Heard the learned Counsel appearing for the Petitioner as well as learned senior counsel appearing for the Respondents.

(2.) Challenging the order dated 18.08.2008, made in Crl.M.P. No. 5051 of 2009 in M.C. No. 20 of 2004, on the file of the District Munsif cum Judicial Magistrate, Sivagiri, the Criminal Revision has been preferred by the Petitioner.

(3.) It is an admitted fact that the Respondents herein being the wife and the minor daughter, had filed M.C. No. 20 of 2004, seeking maintenance, under Section 125 of Code of Criminal Procedure After enquiry, the learned Chief Judicial Magistrate, Srivilliputhur passed an order, directing the revision Petitioner herein to pay monthly maintenance of Rs. 750/-each, to the Respondents herein. Subsequently, the Respondents herein filed Crl.M.P. No. 4244 of 2007 for enhancing the aforesaid maintenance amount awarded earlier. By order dated 16.06.2010, the learned Chief Judicial Magistrate, Srivilliputhur passed an order enhancing the maintenance amount awarded in favour of the Respondents herein, whereby the Petitioner herein was directed to pay a sum of Rs. 1,000/-each, to the Respondents herein from 01.09.2007.