R.SANTHAKUMARI Vs. P.N.RAJENDRAN

JUDGEMENT

(1.) This Criminal Original Petition has been filed praying to set aside the order passed in Crl.R.P No. 07 of 2013, dtd. 25/8/2015, on the file of the District Judge, District Court No.II, Kanchipuram.

(2.) The learned counsel appearing for the petitioner submitted that the 1st petitioner is the legally wedded wife of the respondent and the petitioners 2 and 3 are their son. The marriage between the 1st petitioner and the respondent took place on 5/6/1981. The respondent was working as a Salesman in Tiruvalluvar Silk Handloom Weavers Co-operative Production and Sales Society Limited, at Kanchipuram. The respondent developed illicit intimacy with one Anjala and from the year 1998 onwards, the respondent is living with the said Anjala, deserting the petitioners and they are struggling to lead a life without any means to maintain herself and her children. Hence, the petitioners filed a Petition for Maintenance in M.C. No. 10 of 2004, before the learned Judicial Magistrate No.l, Kancheepuram, which was allowed, by directing the respondent/husband to pay Rs.1500.00 per month to each petitioner, on or before the 5th day of the month and to pay Rs.5000.00 per year, towards clothing and medical expenses, for each petitioner.

(3.) The learned counsel for the petitioners further submitted that the respondent, aggrieved over the order passed in M.C. No. 10 of 2004, by the learned Judicial Magistrate No.l, Kancheepuram, preferred a Revision in Crl.R.P. No. 07 of 2013, before the learned District Judge, District Court No.II, Kanchipuram, which was allowed by setting aside the order passed in M.C. No. 10 of 2004, dtd. 1/8/2013. Against which, the petitioners are before this Court.