PANCHALIAMMAL Vs. KANNIAPPAN

JUDGEMENT

(1.) THIS Criminal Revision Case is directed against an order passed by the Judicial First Class Magistrate, Chingleput, dismissing a petition filed under Section 125, Cr.P.C.

(2.) THE Petitioner herein is one Panchaliammal. She filed a petition claiming maintenance from her step son Kanniappan the Respondent herein on the ground that she is not able to maintain herself and the Respondent is earning a sum of Rs. 1,500/ - per mensem and therefore he may be ordered to pay Rs. 300/ - per mensem for her maintenance.

(3.) THE learned Magistrate held that under Section 125 , Code of Criminal Procedure only the natural mother can file a petition for maintenance and not a step mother and therefore the Petitioner who claims to be a step mother cannot claim maintenance. On this ground he dismissed the petition. Against the Petitioner step mother has filed this Criminal Revision.