S RAJKUMAR Vs. R JAYAPRIYA ALIAS AMMU

JUDGEMENT

(1.) THIS revision has been preferred against the order made in M. P. No. 1261 of 2004 in M. C. No. 462 of 2004 on the file of the learned II additional Principal Judge, Family Court, Chennai, which was preferred by the wife and children of the revision petitioner under Section 125 of Cr. P. C. seeking interim maintenance to the tune of Rs. 5000/- per mensum each ie. , for the wife and two minor children.

(2.) THE learned Judge of the Family Court, after going through the averments in the petition as well as the objections raised in the counter, has held that the petitioners are entitled to get an order of interim maintenance and accordingly ordered Rs. 3,000/- per mensum each towards interim maintenance till the disposal of M. C. No. 462 of 2004.

(3.) THE learned counsel would point out at this juncture that the second petitioner is not a minor now and he has become major as on 14. 10. 2006 itself. Under such circumstances, the revision petitioner is bound to pay the arrears of interim maintenance to the second petitioner till 14. 10. 2006. ie. , the date of his attainment of majority.