OCHAYEE Vs. PALANIAPPAN

JUDGEMENT

(1.) THIS Criminal Revision Case is focussed as against the order passed by the learned Principal District and Sessions Judge, Theni, in Crl.R.P.No.22 of 2006 dated 19.10.2006 in setting aside the order of the learned Magistrate in granting maintenance in favour of the first petitioner herein, in M.C.No.22 of 2004 dated 17.06.2006, by the learned Judicial Magistrate, Periyakulam.

(2.) A resume' of facts absolutely necessary for the disposal of this Criminal Revision Case would run thus: The petitioner Nos.1 and 2 herein filed M.C.No.22 of 2004 before the learned Judicial Magistrate, Periakulam, as against the respondent claiming maintenance on the ground that the first petitioner is the wife and the minor second petitioner is the child, of the respondent and that they are having no source of income to maintain themselves.

(3.) ULTIMATELY, the trial Court awarded maintenance of Rs.2,000/- (Rupees Two Thousand only) per mensum, in favour of each of the petitioners from the date of application.