VINAYAGAM Vs. ARUNA

JUDGEMENT

(1.) THIS criminal revision petition arises against the order dated 22. 09. 2003 made in Cr. R. P. No. 2 of 2003 by the learned Principal District and Sessions Judge, Vellore, granting maintenance at the rate of Rs. 1000/- and Rs. 500/- per month to the respondents 1 and 2 respectively, which was rejected by the order dated 16. 12. 2002 in M. C. No. 2 of 2002.

(2.) THAT was a petition preferred by the wife and minor daughter for their maintenance in M. C. No. 2 of 2002, which was dismissed on 16. 12. 2002 by the learned Judicial Magistrate No. IV, Thirupattur, Vellore District.

(3.) THAT order was passed on the footing that despite there was an order of restitution of conjugal rights against the wife passed on 05. 12. 2002 by the learned Subordinate Judge, Cuddalore, in H. M. O. P. No. 22 of 2002, the wife has not resumed the matrimonial home.