L. ANNAPOORANI Vs. MANI

JUDGEMENT

(1.) Heard Mr.G.B.Kaveri Mani, learned Counsel for Mr.C.M.Arumugam, learned Counsel for the Revision Petitioners and Mr.RM.Arun Swaminathan, learned Counsel for the Respondent.

(2.) This Criminal Revision Petition has been filed, to set aside the order dtd. 21/11/2024 passed in M.C.No.37 of 2024 by the Family Court, Sivagangai, for enhancing the quantum of maintenance amount, as prayed for before the learned Trial Court.

(3.) This Court vide order dtd. 13/11/2025, directed the parties to abide by the conditions in the Terms of Agreement dtd. 13/11/2025 and posted the case for reporting compliance. Today, when the matter came up before this Court "for reporting compliance", the 1st Revision Petitioner viz., Mrs.L.Annapoorani, is present along with her Counsel.