ATHIYANNAN ALIAS SELVARAJ Vs. KUPPULAKSHMI

JUDGEMENT

(1.) THIS revision has been preferred against the order passed in C. M. P. No. 1169 of 2005 on the file of the Judicial Magistrate,rasipuram dated 19. 6. 2006.

(2.) A1 and A2 have been charged under Sections 498a, and 302 IPC and under Section 4 of the Dowry Prohibition Act.

(3.) THE first respondent herein /first petitioner Kuppulakshmi had filed M. C. 1 of 2003 on the file of Chief Judicial Magistrate, Rasipuram under Section 128 of Cr. P. C. for maintenance for her and also for her minor son Vijayakumar who is the second respondent herein. The trial Court has ordered maintenance of Rs. 750/- per mensum for each of the petitioners in M. C. No. 1 of 2003. Against the said award of maintenance, the respondent Athiyannan @ Selvaraj, the husband of the first petitioner Kuppulakshmi had filed a revision in C. R. P. No. 22 of 2004 before the Principal Sessions Judge, Namakkal who had modified the award of maintenance against both the respondents herein thereby reducing the maintenance amount from Rs. 750/- per mensum to Rs. 500/- each of the respondents herein. . Against the said order of the learned Principal Sessions Judge, Namakkal, no appeal or revision has been preferred by the respondents herein. So the order passed in C. R. P. No. 22 of 2004 ihas become final.