LAWS(MAD)-2024-3-121

B. KARUPPANNAN Vs. A. KAVITHA

Decided On March 12, 2024
B. Karuppannan Appellant
V/S
A. Kavitha Respondents

JUDGEMENT

(1.) This Criminal Revision case has been filed against the Order passed by the learned II Additional District and Sessions Judge, Tiruchirappalli in Crl.A. No.92 of 2019, dtd. 20/10/2021 by modifying the Order, dtd. 19/2/2019 passed by the Judicial Magistrate, Additional Mahila Court, Tiruchirappalli in M.C. No.81 of 2014 and to set aside the same.

(2.) The Petitioner, who is the Husband of the First Respondent, filed this Revision case, challenging the Order passed in Domestic Violence case, on the file of the learned Judicial Magistrate, Additional Mahila Court, Tiruchirappalli, which was confirmed by the learned District and Sessions Judge, Trichirappalli, with some modification.

(3.) The First Respondent married the Petitioner on 30/10/1998. Out of their wedlock, on 29/10/1999, the Second Respondent was born. Thereafter some dispute arose between the Petitioner and the Respondent and the Respondent along with her son left the Matrimonial home on 30/11/2013. Thereafter, the First & Second Respondents filed a Petition for Maintenance in M.C. No.81 of 2014, on the file of the Additional Mahila Court (Judicial Magistrate), Tiruchirappalli under the Domestic Violence Act. In the said case, the Respondents claimed reliefs under Ss. 18, 19, 20 & 22 of the Act.