G. SAMPATH Vs. S. SIVAKAMI

JUDGEMENT

(1.) Being aggrieved by the order made in M.C.No.12 of 2012, dated 05.09.2014, on the file of the learned Judicial Magistrate No.II, Tindivanam, granting maintenance of Rs.1,000/- to the wife and Rs.750/- each to the minor son and daughter, husband has filed the present Criminal Revision Case.

(2.) Material on record discloses that marriage between the spouses was solemonized on 01.07.1999 and they were residing at Thenpalai Village, Gingee Taluk. They were blessed with two children. According to the respondent/wife, at the time of marriage, five soverigns of gold jewels and marriage articles worth Rs.75,000/-, were given. Minor children were studying in Sathamangalam Panchayat Middle School. Out of the sale proceeds of the jewels, the petitioner/husband purchased 0.04 Cents of house site, at Alampundi Village. There was shortage of money. Therefore, the respondent/wife obtained Rs.10,000/- from her parents.

(3.) It is the further case of the respondent/wife that her husband, petitioner herein, abandoned and driven her away from the matrimonial home. She has been maintaining two children. Husband has not provided her with any maintenance. He was addicted to liquor. He was a mason and earning Rs.600/- per day. In the abovesaid circumstances, she has sought for a direction against the petitioner/husband, to provide maintenance, at the rate of Rs.6,000/- per month, for herself and Rs.3,000/- per month, each, to the children.