M. SUNDARAMOORTHY (CRL.R.C.(MD) NO. 253 OF 2014 & RESPONDENT IN CRL.R.C. (MD) NO.288 OF 2016) Vs. MINOR ISWARYALAKSHMI (CRL.R.C.(MD) NO.253 OF 2014 & REP.BY HER MOTHER AND 2ND PETITIONER IN CRL.R.C.(MD) NO. 288 OF 2016 NATURAL GUARDIAN LATHADEVI)

JUDGEMENT

(1.) As these two revisions are directed as against the very same order passed under Sec. 125 Crimial P.C. and the factual matrix and legal issues are intermixed, they were heard together and are being disposed of by this common order.

(2.) Crl.R.C.(MD) No.253 of 2014 has been filed by a father as against his daughter in granting her monthly maintenance at Rs. 3,000.00 in M.C.No.42 of 2010, by the learned Judge, Family Court, Madurai.

(3.) Crl.R.C.(MD) No.288 of 2014 has been filed by the wife as against her husband in the said Court having denied her maintenance.