N. ARUNAGIRI Vs. KALA @ LAKSHMI

JUDGEMENT

(1.) THE husband is the Revision Petitioner herein. The Criminal Revision is filled against the enhancement of monthly maintenance of Rs. 9,000/ - to Rs. 15,000/ - to the Respondent/Wife.

(2.) THE marriage between the petitioner and the Respondent was solemnized on 24.08.1986 and after the marriage, the husband and wife had been along with the parents of the husband jointly living at Pollachi. Thereafter, matrimonial dispute arose between the parties and the spouses were separated and divorce proceedings were initiated and pending proceedings relating to divorce, the wife has come forward with M.C. No. 4 of 2009 under Section 125, Cr.P.C. seeking maintenance of Rs. 7,500/ - per month. The same was seriously contested by the Respondent by denying liability and by denying the quantum of liability. The learned Judicial magistrate after due contest allowed the Petition, holding that the husband is liable to pay monthly maintenance to the wife and fixed Rs. 9,000/ - p.m. as monthly maintenance to the wife. Aggrieved against the same, both the husband and wife preferred two Criminal Revisions CRP Nos. 35 & 49 of 2011 respectively. The Revisional Authority by common Order dated 4.6.2011 enhanced the monthly maintenance from Rs. 9,000/ - to Rs. 15,000/ - and disposed of both the Revisions accordingly. Hence, this Criminal Revision by the husband before this Court. The wife has not preferred any Revision against the monthly maintenance of Rs. 15,000/ - awarded by the Revisional Authority.

(3.) HEARD the rival submissions made on both sides.