M RAMASAMY GOUNDER Vs. PALANIMALAI

JUDGEMENT

(1.) CRIMINAL Revision Case against the order dated 4.2.2009 in Crl.R.P.No.30 of 2007 on the file of the Principal Sessions Court, Namakkal, whereby the maintenance of Rs.750/- p.m. was ordered each to the petitioners to be paid from the date of maintenance case and the said amount of Rs.750/- had been reduced from Rs.1,500/- p.m. granted by order dated 28.9.2007 in M.C.No.3 of 2007 on the file of the Chief Judicial Magistrate's Court, Namakkal.

(2.) THE averments in the petition for maintenance are as follows: THE petitioners are the parents of the respondent. THE respondent-son has taken fraudulent land and allotted 1.10 acres of land to the petitioners, which is not fit for cultivation. Since the petitioners-parents are aged, they are unable to maintain themselves, and hence they have filed the petition for maintenance before the trial Court, claiming maintenance of Rs.3,000/- to each of them, from the respondent.

(3.) IT is stated that during the pendency of the present Crl.R.C., on 8.6.2009, the mother of the respondent-son compromised with her son and joined with him and an order was passed by the trial Court in C.M.P.No.812 of 2009 in C.M.P.No.1041 of 2008 and further, during the pendency of the Crl.R.C., the second petitioner-mother died.