VARADHARAJAN Vs. MRS. MYTHILI AND OTHERS

JUDGEMENT

(1.) This Criminal Revision Petition has been filed, against the order of the Learned II Additional Principal Family Court Judge at Madras in M.C.No.114 of 2009 dated 23.12012 partly allowing the petition and directed the petitioner/respondent to pay a sum of Rs. 3,500/- per month each respondent/petitioner by its order dated 17.05.2010.

(2.) The husband is a Revision Petitioner. The first respondent is the wife of the revision petitioner and the second respondent is the daughter of the petitioner and the respondent.

(3.) This revision has been filed by the petitioner/husband, challenging the order passed by the 3rd Additional Principal Judge,i/c of II Additional Principal Family Court, Chennai in M.C.No.114 of 2009 dated 211.2012 wherein the Revision Petitioner were directed to pay a sum of Rs. 3,500/- per month to each petitioner namely wife and the children from the date of filling of the petition.