CHINNAPILLAI Vs. K. CHELLAPPAN

JUDGEMENT

(1.) Petitioner/wife has filed the present revision aggrieved against the order passed by the Family Court, Salem in M.C.No. 7 of 1999 dt. 17.8.2000.

(2.) The case in brief is as follows:

(3.) The respondent admitted the marriage but denied the entrustment of the jewels or cash. They lived only for a period of 2 years and thereafter, she left the matrimonial home of her own accord and she is having an illicit life with her sister's husband. He did not commit any cruelly and he never demanded any dowry from her. He also admitted the filing of the suit as well as the decree passed by the Civil Court. He denied that he is getting a sum of Rs. 70,000.00 per annum. Since the petitioner had obtained a decree for maintenance, she is not entitled to file the present application under Sec. 125 of Code Criminal Procedure and, as such, the petition has to be dismissed.