LOYOLA SELVA KUMAR Vs. M.SHARON NISHA

JUDGEMENT

(1.) This Criminal Revision Petition is directed against the order passed in M.C.No.26 of 2019, dtd. 23/3/2021 on the file of the Family Court, Tirunelveli, granting maintenance.

(2.) The first respondent, alleging that the marriage between her and the revision petitioner was solemnized on 26/1/2018 at the petitioner's parents home, Sankar Nagar, Tirunelveli and due to their wedlock, the second respondent was born to them; has filed an application claiming maintenance for herself and for her minor daughter under Sec. 125 of the Code of Criminal Procedure. The revision petitioner has filed counter statement disputing the very marriage and also the paternity to the second respondent and consequently, liability to pay maintenance.

(3.) During enquiry, the first respondent has examined herself as P.W.1 and exhibited 13 documents as Ex.P.1 to Ex.P.13. The revision petitioner has examined himself as R.W.1 and exhibited one document as Ex.R.1. The learned Judge of the Family Court, upon considering the evidence available on record and on hearing the arguments of both sides, has passed the impugned order, dtd. 23/3/2021, holding that the revision petitioner is liable to pay maintenance to the respondents and directed the revision petitioner to pay a sum of Rs.10,000.00 as monthly maintenance for each of the respondents from the date of filing of the petition and the maintenance amount should be paid on or before 5th of every English Calender Month and further directed the revision petitioner to pay the entire arrears of maintenance amount within one month from the date of the impugned order. Aggrieved by the said order, the revision petitioner has come forward with the present revision.