S. SENTHILKUMAR Vs. G. MALARVIZHI

JUDGEMENT

(1.) This Revision is filed aggrieved by the order dtd. 24/2/2020 of the learned Judicial Magistrate-I, Tambaram in M.C.No.17 of 2017 and by which the first respondent/wife was awarded with the monthly maintenance of Rs.20,000.00 and the second respondent minor son was awarded with the monthly maintenance of Rs.80,000.00. The husband/father being aggrieved is the petitioner.

(2.) Heard the learned counsel Mr.M.Gnanasekar for the petitioner and M/s. Ramapriya Gopalakrishnan, learned counsel on behalf of the respondents.

(3.) The learned Counsel for the petitioner submit that the parties were relatives and the first respondent/wife had scant regard for the matrimony and matrimonial life, had left the petitioner voluntarily. As a matter of fact, the petitioner had filed an application for divorce before the superior Court of California, U.S.A and the same was also granted on 26/4/2018. He further submit that the first respondent/wife also appeared in the said proceeding and as a matter of fact of monetary payments were also ordered in the said proceedings, which is also received by the first respondent. He further submitted that before the dispute started between the parties, huge sums of money were paid to the first respondent/wife by the petitioner and the same were not at all taken into account by the Trial Court. In any event, he would submit that the first respondent/wife is a qualified M.C.A. Graduate and she is capable of maintaining herself and the Trial Court ought not to have granted maintenance to the first respondent/wife.