MUTHUVEL Vs. NALINI

JUDGEMENT

(1.) THE revision petitioner was directed to undergo imprisonment for one month for the arrears of each one month or until payment of arrears of maintenance, by the order dated 14.02.2012 in CMP No. 40 of 2010 in M.C. No.50 of 2008 on the file of Chief Judicial Magistrate, Ramanathapuram. Challenging the same, the revision petition is filed in Crl.RC.(MD)No.123 of 2012.

(2.) THE revision petitioner was directed to undergo imprisonment for one month for the arrears of each one month or until payment of arrears of maintenance, by the order dated 14.02.2011 in CMP No. 94 of 2012 in M.C. No.50 of 2008 on the file of Chief Judicial Magistrate, Ramanathapuram. Challenging the same, the revision petition is filed in Crl.RC.(MD)No.124 of 2012.

(3.) THE respondent herein, viz. the wife, filed the petition in M.C. No. 50 of 2008 seeking maintenance against the revision petitioner. The revision petitioner was directed to pay a sum of Rs. 2,000/ - per month as maintenance from the date of petition.