K.SUGI Vs. R.RAJARATHINAM

JUDGEMENT

(1.) THE revision petitioner / respondent / petitioner had preferred the present revision in Crl.R.C.No.1321 of 2011 against the judgment made in C.A.No.197 of 2010, on the file of VI Additional Sessions Judge, Chennai, setting aside the order made in Crl.M.P.No.1582 of 2010 in C.C.No.277 of 2010, on the file of the XV Metropolitan Magistrate, Chennai, awarding a sum of Rs.7,500.00 as interim maintenance to the petitioner herein and remanding the matter back to the trial Court

(2.) THE short facts of the case are as follows:-

(3.) SUBSEQUENTLY , the complaint was taken on file of the XV Metropolitan Magistrate, George Town, Chennai as C.C.No.277 of 2010. During the pendency of the case, the petitioner / wife has preferred a petition in Crl.M.P.No.1582 of 2010 in C.C.No.277 of 2010 stating that she is unemployed and has no income whatsoever and was suffering as she was deprived of even her personal belongings such as dresses, ornaments and other things given to her by her parents at the time of her marriage. Hence, the petitioner has filed the petition for interim reliefs to avoid vagrancy and for getting her dresses etc., without any delay and has prayed the Court to grant ad interim order of maintenance directing the respondent to pay the petitioner:-