S SURESH Vs. VISHNU SHREE

JUDGEMENT

(1.) THE above Criminal Revision Case is filed against the order dated 23. 6. 2004 made in M. C. No. 263 of 2004 by the Court of I Additional Family Judge, Chennai.

(2.) ON a perusal of the materials placed on record and upon hearing the learned counsel for both, it comes to be known that the respondent is the minor daughter of the petitioner through one Kanchana, who is living separately from the petitioner on account of some differences between them. It further comes to be seen that the respondent herein, through her mother, has filed the petition in M. C. No. 263 of 2004 before the Court below under Section 125 Cr. P. C. praying to award a monthly maintenance of Rs. 5,000/= and since during the course of enquiry, both the parties have arrived at a compromise and consented for a monthly maintenance of Rs. 500/= to be paid by the petitioner herein to his minor daughter, the Court below has passed a consenting order thereby directing the petitioner herein to pay the agreed sum of Rs. 500/= per month towards the monthly maintenance of the minor from the date of the petition i. e. from 31. 5. 2004. It is only aggrieved against the said consent order passed by the Court below, the petitioner has come forward to file the above Criminal Revision Case.

(3.) THE petitioner would submit that the respondent, in para 10 of her petition before the Court below, has submitted that previously she filed M. C. No. 167 of 2004 for maintenance and since the same was dismissed for default on 17. 5. 2004, she has come forward to file the present Maintenance Case and therefore, the Court below ought to have dismissed the present Maintenance Case as barred under Section 300 Cr. P. C. ; that even on facts, the learned Judge of the Court below, without giving opportunity to oppose the application, has recorded something on the same date of appearance of the petitioner and obtained his signature thereon and on the very next day, he has passed orders fixing maintenance at Rs. 500/= per month when the petitioner's contention is that the respondent is not entitled to get any maintenance for the daughter as his wife and self-styled guardian of the minor since she is voluntarily and willfully living away from the petitioner.