S MURUGAN Vs. TAMILARASI

JUDGEMENT

(1.) The husband of the respondent, aggrieved by the enhancement of monthly maintenance to Rs.10,000/- per month has directed this revision.

(2.) The revision petitioner and the respondent were blessed with two sons. The sons are well educated. The elder son is gainfully employed. The second son is struggling to have a good carrier in life. They are not party to the age-old fight between their parents.

(3.) The revision petitioner is a Central Government servant. He is employed in C.R.P.F. As between the spouses there is a long back history. Long back she was granted Rs.1,000/- as monthly maintenance in M.C.No.28 of 1991. Thereafter, she sought for enhancement of the amount from Rs.1,000/- to Rs.5,000/- by filing Cr.M.P.No.114 of 2009, under Section 127 Cr.P.C. Again she filed Cr.M.P.No.61 of 2015 seeking enhancement from Rs.5,000/- to 15,000/-.