MANIMEGALAI Vs. SIVAKUMAR

JUDGEMENT

(1.) The Criminal Revision Case is directed against the order passed in M.C.No.20 of 2009, dated 23.10.2017 on the file of the learned District Munsif cum Judicial Magistrate, Vedasandur.

(2.) It is not in dispute that the marriage between the first petitioner and the respondent was solemnized on 13.06.2002 at Palaniappagounder Thirumanamandapam, Kasipalayam, Kalluvarpatti, Vedasandur Taluk, that due to their wed-lock, the second respondent was born to them in the year 2003, that subsequently there arose misunderstanding and disputes between them and that they are living separately.

(3.) The revision petitioner for herself and for her minor son has filed the case in M.C.No.20 of 2009 under Section 125 of Cr.P.C, against the respondent claiming monthly maintenance at Rs.5,000/- each totally Rs.10,000/-. The respondent has filed a counter statement by alleging that he has been ready and willing to live with the petitioners, disputed the liability and prayed for dismissal.