M.V.PREMA Vs. K.V.F.MAHARAJA

JUDGEMENT

(1.) BY consent, this Criminal Revision Case itself is taken up for final disposal.

(2.) THE revision petitioner is the wife of the respondent and she filed M.C.No.7 of 2010 on the file of the Court of the learned Judicial Magistrate, Palani claiming maintenance at the rate of Rs.10,000/ - per month along with a cost of Rs.1,500/ -.

(3.) THE trial Court, after a hot contest, has awarded a sum of Rs.5,000/ - per month, payable on or before 5th of every English Calender month and also arrears within a period of two months from the date of the order along with cost of Rs.1,500/ -, vide order dated 31.07.2012.