SAHAYAMARY Vs. JOHN

JUDGEMENT

(1.) This criminal revision is directed against the order, dated 17.06.2016 passed in MC No.2 of 2011 by the Judicial Magistrate, Periyakulam.

(2.) The marriage between the petitioner/wife and the respondent/husband was solemnised and the same was registered on 25.05.1995 with the Sub Registrar of Periakulam. The respondent/husband got permanent job as 'Helper' in TNEB in the year 2008. Thereafter, due to matrimonial tiff, the petitioner/wife was sent out from the matrimonial home and the respondent/husband started to live with one Mahalakshmi and based on the complaint lodged by the petitioner/wife, FIR has been registered in Crime No.17 of 2011 for the offence under sections 498-A, 406, 494 IPC r/w section 4 of the Tamil Nadu Prohibition of Harassment of Women Act against the respondent/husband and the persons, who cause for the second marriage of the respondent. The petitioner filed a petition in MC No.2 of 2011 before the Judicial Magistrate, Periyakulam, seeking maintenance of Rs.5,000/- per month from the respondent/husband. The learned Magistrate dismissed the said petition on 17.06.2016. Aggrieved by the same, the petitioner/wife is before this court.

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