AJITHKUMAR Vs. SIMMI

JUDGEMENT

(1.) The respondent in the Maintenance case in M.C.No.7 of 2006 on the file of the learned Judicial Magistrate (Sub-Judge) Mahe, Puducherry is the revision petitioner.

(2.) On 10.7.2003, the revision petitioner married the first respondent in Mahe, Union Territory of Puducherry. On 19.5.2004, their daughter/second respondent was born. Difference of opinion arose between the spouses. The revision petitioner is working and residing in Moradabad, U.P. The first respondent along with her daughter started living in her parents house in Mahe. The couples got separated.

(3.) In the circumstances, she filed M.C.No.7 of 2006 under Sec. 125 Crimial P.C. before the learned Judicial Magistrate, Mahe seeking maintenance for herself and for her daughter.