T VIJAYARANI Vs. P THANGAKUMAR

JUDGEMENT

(1.) This Criminal Revision Case is filed as against the order passed by the Family Court, Madurai, in Cr.M.P.No.2 of 2015 in Cr.M.P.No.80 of 2013 in M.C.No.6 of 2003, dated 11.08.2015.

(2.) The application in Cr.M.P.No.2 of 2015 was filed directing the garnishees / respondents 2 and 3 to attach the amount towards arrears of maintenance and 30% of amount from the gross retirement benefit of the 1st respondent and disburse the same to the petitioner, on the basis of the mediation report. The learned Judge, Family Court, Madurai, has partly allowed the application, directing the respondents 2 and 3 to pay 30% of amount from the gross retirement benefit, without ordering for the arrears of maintenance. Aggrieved, the petitioner has filed this petition.

(3.) According to the petitioner, the marriage between her and the 1st respondent was strained due to dowry harassment and the petitioner has also lodged a complaint against her husband / 1st respondent and her in-laws before the All Women Police Station, Tiruparankundram. The said complaint culminated with a final report in C.C.No.341 of 2003, for the offence under Sections 494, 406 r/w 120(b) IPC, as against the first respondent and five others. The trial Court, in conclusion of the trial, while acquitting the other accused, has convicted the first respondent. As against the order of acquittal, the petitioner has preferred a criminal revision case in Crl.RC.(MD)No.485 of 2010 before this Court. The first respondent / husband has also preferred an appeal before the Additional Sessions Court, Fast Track Court No.2, Madurai, in C.A.No.23 of 2010 and the lower appellate Court, by order dated 31.08.2010, allowed the same. As against the order of the lower appellate Court, the petitioner has preferred another revision case in Crl.RC.(MD)No.115 of 2011.