GOKUL SRINIVASAN Vs. DEEPA LAKSHMI

JUDGEMENT

(1.) The Criminal Revision Case is directed against the order passed in M.C.No.41 of 2016, dated 11.11.2016, on the file of the Family Court, Tirunelveli.

(2.) It is not in dispute that the marriage between the revision petitioner and the first respondent was solemnized on 19.10.1997, that due to their wed-lock, the second respondent / son was born to them on 18.01.1999 and the third respondent / son was born on 26.03.2002, that subsequently there arose disputes and misunderstanding between them and that they are living separately.

(3.) The first respondent for herself and for her two minor sons, by invoking Section 125 Cr.P.C, has filed the case in M.C.No.41 of 2016, claiming maintenance at Rs.20,000/- each totally Rs.60,000/- per month from the revision petitioner. The learned Judge of Family Court has passed the impugned order, on 11.11.2016, directing the revision petitioner to pay monthly maintenance at Rs.10,000/- each of the respondents totally Rs.30,000/- per month from 18.04.2015, the date of filing of the earlier maintenance case in M.C.No.31 of 2015 on the file of the Family Court, Tirunelveli. Aggrieved by the said order, the husband has come forward with the present revision petition.