A ARCHANA Vs. R ARAVINDAN

JUDGEMENT

(1.) Archana (1st petitioner) and Krithika Sai (2nd petitioner), who are the wife and daughter of Aravindan (respondent), seek direction to the learned Principal Judge, Family Court, Chennai to expeditiously dispose of their maintenance petition in M.C.No.142 of 2010.

(2.) Archana and Krithika Sai are fighting as against Aravindan for their livelihood. They seek maintenance under Section 125 of Cr.P.C.

(3.) Section 125 Cr.P.C. is intended to prevent vagrancy among the wife and children. Section 125 has been inserted in the Code of Criminal Procedure with a view to quickly dispose of these matters.