P.RAMESH Vs. KALAYARASI

JUDGEMENT

(1.) The petitioner/husband has filed the present Criminal Revision Petition as against the judgment in M.C. No. 3 of 2009 dated 10.10.2011 passed by the Learned District Munsif-cum-Judicial Magistrate, Papanasam. The Learned District Munsif-cum-Judicial Magistrate, Papanasam, while passing the impugned judgment in M.C. No. 3 of 2009 on 10.12.2011 has inter alia observed that for Second Respondent/Second Petitioner, Food, Clothing, Residence and Medical Expenses per month, the Respondent/Husband has to pay a sum of Rs. 1,000/- on or before 6/7/2009 and allowed the case in part and in so far as the First Respondent/First Petitioner is concerned, it dismissed the claim for maintenance.

(2.) Assailing the correctness of the judgment dated 10.12.2011 in M.C. No. 3 of 2009 passed by the Learned District Munsif-cum-Judicial Magistrate, Papanasam, the petitioner/husband as an aggrieved person has filed the present Criminal Revision Petition before this Court.

(3.) According to the Learned counsel for the petitioner/husband, the judgment of the trial Court in M.C. No. 3 of 2009 dated 10.12.2011 is against law and well established legal principles.