PALANIAMMAL Vs. K CHINNUSAMY

JUDGEMENT

(1.) THE petitioner is the wife, while the respondent is the husband. The wife instituted proceedings claiming maintenance for herself under Section 125 of the Code of Criminal Procedure, as against her husband, which was taken on file as M.C. No. 12/89 on the file of Judicial Magistrate, Rasipuram.

(2.) ON receipt of process, the husband entered appearance through a Counsel of his choice and resisted the maintenance claim.

(3.) ON consideration of the materials placed on record the Judicial Magistrate dismissed the petition.