R SIVAKUMAR Vs. MANIMEGALAI

JUDGEMENT

(1.) This revision by Mr. Sivakumar, husband, before this Court, is directed against the order dated 6-9-96, passed in MC. No. 157/95, on the file of Family court, Coimbatore awarding maintenance of Rs. 300/- per month from the date of application i.e. on 13-4-1994.

(2.) The respondent Manimegalai, wife of the petitioner filed a petition under S. 125, Cr. P.C., claiming maintenance in M.C. No. 7/94 on 13-4-1994, before the Judicial Magistrate No. 3, Coimbatore, on 27-9-94, the petitioner/husband filed a counter. Thereafter on 15-3-1995, the case was transferred to the Family Court, Coimba-tore, and the same was taken on file in M.C. No. 157/95, by the Family Judge, Coimbatore.

(3.) In the enquiry conducted by the lower Court, on the side of wife, P.Ws. 1 to 3 were examined and Exs. P1 to P7 were marked. On the side of husband, P.Ws. 1 to 3 were examined and Exs. R1 to R6 were marked.