VALLI Vs. MUNIASAMY

JUDGEMENT

(1.) The revision petitioner/wife has filed M.C.No.12 of 2012 against the respondent/husband under Section 125 Cr.P.C., on the file of the Court of District Munsif cum Judicial Magistrate, Kamuthi, claiming maintenance at the rate of Rs.5,000/- p.m., payable from the date of petition.

(2.) It is the case of the revision petitioner that she and the respondent loved each other and decided to marry as against the wishes of their parents and therefore, she ran away from her parental home and at the time of leaving her home, she also took 15 sovereigns of gold jewels and a sum of Rs.38,000/- in cash, which would have been given at the time of her marriage.

(3.) The revision petitioner would further state that the marriage was solemnised on 04.05.2011 and the respondent by practising deception by inception, pledged the jewels and also treated her with cruelty. It is further contended that he has also made false representation with regard to his qualification and employment.