A.M.RANJITH KUMAR Vs. RADHA JEYALAKSHMI

JUDGEMENT

(1.) This criminal revision is directed against the maintenance order passed in MC No.60 of 2017, dated 29.11.2018 by the Family Court, Tirunelveli.

(2.) The short facts of the case is that the marriage between the petitioner/husband and the first respondent/wife was solemnised 06.07.2006 at Madurai and in view of the said marriage, they were blessed with one female child/the 2nd respondent herein and subsequently, due to matrimonial tiff, both of them have decided to dissolve their marriage and entered on mutual agreement to dissolve their marriage and filed an application in HMOP No.85 of 2019 before the Additional Sub Judge, Tirunelveli, with mutual consent. The said petition was allowed on 29.06.2009 and divorce has been granted. Thereafter, the revision petitioner/husband got second marriage and having a male and female child. The 1st respondent/wife has not chosen to get second marriage and she is only taking care of her child in a rental house. That being so, the revision petitioner/husband lodged a complaint before the Palayamkottai Police Station, Tirunelveli District, in order to visit them. Thereafter, the 1st respondent/wife filed an application under section 125 Cr.P.C in MC No.60 of 2017 before the Family Court, Tirunelveli, to direct the revision petitioner/husband to pay a sum of Rs.15,000/- towards maintenance per month. The Family Court has partly allowed the petition and directed the revision petitioner/husband to pay Rs.10,000/- to the 2nd respondent/minor child from the date of petition i.e, 26.09.2017 within every English Calender month of 5th day. Aggrieved over the said order, the revision petitioner/husband is before this court.

(3.) Heard the learned counsel appearing on either side and perused the materials available on record.