S. MASANAN Vs. PARIMALA DEVI

JUDGEMENT

(1.) The Criminal Revision Case is directed against the order passed in M.C.No.12 of 2015, dated 21.04.2017 on the file of the Court of Judicial Magistrate No.II, Usilampatti.

(2.) It is not in dispute that the marriage between the revision petitioner and the first respondent was solemnized on 25.02.2010, that due to their wed-lock, the second respondent was born to them and that subsequently, there arose misunderstanding between them and are living separately.

(3.) The first respondent, by invoking Section 125 of Cr.P.C has filed the case in M.C.No.12 of 2015, claiming maintenance for herself and for her minor daughter at Rs.20,000/- per month.