SIVA @ SIVARAMAN Vs. SHANTHI

JUDGEMENT

(1.) This revision is by the respondent in M.C.No.44 of 2010 on the file of the Family Court, Salem.

(2.) Respondents 1 to 4 are mother and children. They sought for maintenance in M.C.No.44 of 2010 in the said Court under Sec. 125 (1) Cr.P.C.

(3.) In the said petition in CMP No.158 of 2010, they have sought for interim maintenance.