K. ARUL Vs. TMT. VIJAYALAKSHMI

JUDGEMENT

(1.) CRIMINAL Revision Case is directed against the judgment made in C.A. No. 32 of 2011 dated 10.12.2011 on the file of the learned Principal Sessions Judge, Cuddalore. Earlier in Crl.M.P. No. 300 of 2010, filed by the respondent/wife, the learned Judicial Magistrate No. 2, Cuddalore, granted Residence order to the complainant to reside at Door No. 222/5, Dhanalakshmi Nagar, Nehru Nagar, Cuddalore, with her two children and also directed the Revision petitioner/husband to pay maintenance to them, at Rs. 5,000/ - per month. Direction, has also been granted not to harass the complainant and her two children, mentally or physically. On appeal in C.A. No. 32 of 2011, the learned Principal Sessions Judge, Cuddalore, by judgment dated 10.12.2011 has reduced the quantum of maintenance from Rs. 5,000/ - to Rs. 3,500/ - per month and confirmed the other orders, passed by the trial Court.

(2.) CASE of the wife, as deduced from the material on record, are as follows:

(3.) EX . P4 - List of Stridhana Articles given at the time of Marriage.