MADHU SADASIVAN Vs. RAJAMSELVI

JUDGEMENT

(1.) The Criminal Revision Case is directed against the order passed in M.C.No.25 of 2016, dated 31.01.2017 on the file of the Family Court, Tirunelveli.

(2.) It is not in dispute that the marriage between the revision petitioner and the first respondent was solemnized on 05.11.2013 in Ganga Auditorim at Kollam and that due to their wed-lock, the respondents 2 and 3 were born to them. It is also not in dispute that subsequently there arose disputes and misunderstanding between them, that they are living separately and that the respondents 2 and 3 have been under the care and custody of the first respondent.

(3.) The first respondent for herself and for her minor daughters, by invoking Section 125 of Cr.P.C, filed the case in M.C.No.25 of 2016, claiming monthly maintenance at Rs.20,000/- for herself and monthly maintenance at Rs.15,000/- each to her minor daughtes, on the file of the Family Court, Tirunelveli. The revision petitioner has filed a counter statement by alleging that the first respondent was living in adultery and she was having necessary means and income to maintain herself and her minor daughters, disputed the liability. The learned Judge of Family Court, Tirunelveli, upon considering the evidence adduced and on hearing the arguments of the both sides, has passed the impugned order on 31.01.2017, directing the revision petitioner to pay monthly maintenance at Rs.10,000/- each to the respondents 2 and 3 and rejected the claim of the first respondent. Aggrieved by the said quantum of maintenance awarded to the respondents 2 and 3 minor daughters, the father has come forward with the present revision.