GANAPATHIRAMAN Vs. SUGANTHI

JUDGEMENT

(1.) The Criminal Revision Case is directed against the order passed in M.C.No.30 of 2016, dtd. 26/9/2017 on the file of the Family Court, Srivilliputhur, Virudhunagar District.

(2.) The respondent by invoking Sec. 125 of Cr.P.C, has filed the case in M.C.No.3 of 2016 before the Family Court, Srivilliputhur, Virudhunagar District, claiming maintenance at Rs.50,000.00 per month. The revision petitioner has filed counter statement, disputing the marriage alleged by the respondent and the liability to pay the maintenance. The learned Judge, Family Court, upon considering the evidence and on hearing the arguments of both sides, has passed the impugned order on 26/9/2017, directing the revision petitioner to pay monthly maintenance of Rs.20,000.00 from the date of petition. Aggrieved by the said order, the husband has come forward with the present revision.

(3.) Whether the impugned order passed in M.C.No.30 of 2016, dtd. 26/9/2017 on the file of the Family Court, Srivilliputhur, Virudhunagar District is liable to be set aside ? is the point of consideration.