R.G. RAJ Vs. MEENAKSHI

JUDGEMENT

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

(2.) THE petitioner is the husband of the first respondent and father of respondents 2 and 3, minor children. The first respondent herein has filed M.C. No.13 of 2013 under Section 125 Cr.P.C., claiming maintenance of Rs.30,000/ - per month.

(3.) A perusal of the materials available on record in the form of typed set of papers, would disclose that the marriage between the petitioner and the first respondent was solemnized about 13 years back and out of wedlock, the respondents 2 and 3 have born. According to the first respondent, the petitioner is running a business in crackers by pledging her gold jewels, and he also started leading a wayward life without contributing anything to the family. The first respondent further alleged that the petitioner had also developed intimacy with an employee and therefore, totally neglected to maintain the family. The first respondent would further contend that the petitioner is owning a house worth Rs.20 lakhs and he is also earning a sum of Rs.10,000/ - per month by leasing out to the third party and out of business, he is earning a sum of Rs.2,00,000/ - per month, and therefore, prayed for maintenance.