RANJITH SINGH Vs. BABY

JUDGEMENT

(1.) This revision has been filed to set aside the order passed in Revision Petition No.13 of 2019, dated 02.11.2019, on the file of the Additional District and Sessions Judge, Padmanabhapuram, confirming the order passed in M.C.No.3 of 2018, dated 12.02.2019 on the file of the Judicial Magistrate No.II, Kuzhithurai

(2.) The revision petitioner herein is the husband and the first respondent herein is the wife. The first respondent / wife filed a petition in M.C.No.3 of 2018, before the Judicial Magistrate No.II, Kuzhithurai, seeking maintenance of Rs.10,000/- per month from the husband/ petitioner herein. The learned Magistrate allowed the petition on 12.02.2019 directing the husband to pay a sum of Rs.10,000/- per month from the date of petition. Against the order passed by the Judicial Magistrate No.II, Kuzhithurai, the husband filed a revision petition before the Additional District and Sessions Judge, Padmanabhapuram, in Revision Petition No.13 of 2019. That revision petition was dismissed by the Sessions Judge, on 02.11.2020 confirming the order passed by the Judicial Magistrate No.II, Kuzhithurai, in M.C.No.3 of 2018. Against which, the petitioner / husband preferred this revision.

(3.) On the side of the first respondent/ wife, it is stated that the petitioner / husband was working as a driver in the Transport Corporation and earning Rs.40,000/- per month. The salary slip was not produced by the petitioner / husband. The first respondent / wife was deserted from the year 1995. No property was settled in the name of the first respondent / wife. No such document was produced by the petitioner / husband. The petitioner / husband has not paid the arrears of maintenance sofar and prayed the petition to be dismissed.