A. ELANGOVAN Vs. RAMALAKSHMI

JUDGEMENT

(1.) The Criminal Revision Case is directed against the order passed in M.C.No.4 of 2015, dated 10.08.2016 on the file of the Court of District Munsif cum Judicial Magistrate No.I, Usilampatti.

(2.) It is not in dispute that the marriage between the revision petitioner and the first respondent was solemnized on 12.09.2012, that due to their wedlock, the second respondent was born to them on 30.05.2013, that subsequently there arose misunderstanding between them and that they are living separately.

(3.) The first respondent, for herself and for her minor son / the second respondent herein, by invoking Section 125 of Cr.P.C., has laid the case in M.C.No.4 of 2015, claiming monthly maintenance at Rs.10,000/-. The revision petitioner has filed a counter statement, disputing the paternity of the second respondent and consequently, the liability to pay the maintenance and prayed for dismissal.