MANISHVARY Vs. MURUGESAN

JUDGEMENT

(1.) THE wife and children, namely, the Petitioners 1 to 3 came forward with this Petition under Section 407, Cr.P.C. for transfer of their maintenance case in M.C. No.4 of 2013 pending on the file of the learned Judicial Magistrate 's Court, Natham to the Court of Judicial Magistrate, Theni.

(2.) ON 25.8.2003, Respondent -Murugesan married the First Petitioner -Manishvary. Then, they did not know, one day they will become unhappy couples. As usual, the spouses spent their happiest moments of their life They were blessed with two children. But actually, the children are not blessed. Because their parents are fighting tooth and nail. The love that has blossomed between the spouses on 25.8.2003 did not longlast. Manishvary/First Petitioner felt that her husband is having liking towards another lady also. Naturally, no lady will like this. Naturally there will be quarrel between the spouses.

(3.) UNDER the circumstances, the Petitioners have filed M.C. No.4 of 2013 in the Court of Judicial Magistrate, Natham in Dindigul District under Section 125(1), Cr.P.C., claiming maintenance. Respondent filed Counter.