GOMATHI AND ORS. Vs. RAJA

JUDGEMENT

(1.) THE first petitioner is the wife of the respondent and the second petitioner is the minor son of the respondent and both of them filed M.C. No.16 of 2014 on the file of the Court of Judicial Magistrate, Nilakkottai, claiming maintenance at the rate of Rs. 10,000/ - p.m. and Rs.5,000/ - p.m., respectively.

(2.) THE petitioners, pending disposal of the said Maintenance Case, filed Crl.M.P. No.7780 of 2014 under Section 125(2) Cr.P.C., praying for interim maintenance contending that 01.05.2013 onwards, the first petitioner along with her minor son, is residing in her parental home and though the respondent is employed in abroad and is earning a sum of Rs.70,000/ - p.m., has never agreed to maintain the petitioners.

(3.) THE said petition was opposed by the respondent by filing a counter that the contentions put forth are similar that of the stand taken by them in the main case and he would further state that the first petitioner is not knowing the difficulties of expatriate labour worked in Gulf countries. In any event, a sum of Rs.10,000/ - p.m., claimed by way of interim maintenance to the first petitioner is very excessive and prayed for dismissal of the petition.