RAVI BALAKRISHNAN Vs. THAMIZHARASI

JUDGEMENT

(1.) An husband wishes to minimise the quantum of maintenance, which he was ordered to pay to his wife.

(2.) The revision petitioner is the husband and the respondent is his wife.

(3.) On 23.03.2015, the learned Judicial Magistrate, Musiri, in M.C.No.3 of 2014, ordered the revision petitioner to pay monthly maintenance at the rate of Rs.4,000/- to the respondent, with effect from the date of filing of the maintenance case.