P BHAGAVATHI Vs. LAKSHMI

JUDGEMENT

(1.) One Lakshmi, presently working as Supervisor, Tamil Nadu Integrated Nutritious Programme at Panchayat Union Office, Mulanoor, Dharapuram Taluk, Periyar District claimed maintenance for her two minor children, namely, Aghalya Devi and Karunakaran, by filing a petition under Section 125 of the Code of Criminal Procedure, 1973 against her husband P. Bhagavathi, which was taken on file as M.C. No.3 of 1984 on the file of the Judicial Magistrate No. 1, Ramanathapuram.

(2.) The maintenance petition was based on the grounds of cruelty, torture and second marriage of her husband and refusal and neglect to maintain herself and her minor children for no reason whatever.

(3.) The husband, of course, entered appearance through a counsel of his choice and filed a counter, resisting the maintenance claim.