P RAJA Vs. K C SUDHA

JUDGEMENT

(1.) The arguments advanced by Mr.M.Ajmal Khan, learned Senior Counsel on behalf of the learned counsel on record appearing for the revision petitioner and Mr.P.Muthuvijayapandian, learned counsel for the respondent are heard. Copies of the orders of the Courts below and the materials available on record are also perused. This Court paid its consideration to the same.

(2.) The revision petitioner was the husband of the respondent herein. Both of them are Hindus and due to misunderstanding the couple were living separately and the petitioner herein (husband) was driven to seek dissolution of marriage by filing H.M.O.P.No.101 of 2008 on the file of the Principal Sub Judge, Karur on the ground of desertion and also on the ground that the respondent was suffering from intermittent mental disorder of such a kind and extent that the petitioner could not reasonably be expected to live with the respondent.

(3.) Subsequent to the filing of the divorce O.P, the respondent herein (wife) chose to prefer a petition under Section 125 Cr.P.C on the file of the learned Chief Judicial Magistrate, Karur claiming maintenance at the rate of Rs.25,000/- per month.