K. MANICKAVEL Vs. JEMIMA PERSIS

JUDGEMENT

(1.) The Criminal Revision Case is directed against the order passed in M.C.No.152 of 2014, dated 01.12.2016, on the file of the Family Court, Tiruchirappalli.

(2.) It is not in dispute that the marriage between the revision petitioner and the first respondent was solemnized on 06.03.1991, at BHEL Marriage Hall, Thiruvarambur, Trichirappali, as per the Christian rites and custom, that due to their wed-lock, a son, namely, Nithiyanandam was born on 05.12.1991 and a daughter by name, Evangeline /the second respondent was born on 07.10.1997, that subsequently there arose misunderstanding between them and that they are living separately.

(3.) The first respondent for herself and for her minor daughter, by invoking Section 125 of Cr.P.C has filed the case in M.C.No.152 of 2014, claiming monthly maintenance at Rs.10,000/- for her and Rs.10,000/- for her minor daughter, totalling at Rs.20,000/-.