GNANASOUNDARI Vs. K S SUBRAMANIAM

JUDGEMENT

(1.) THE petitioners, who are the wife and daughters of the respondent herein, have come forward with this petition seeking for the relief of quashing the proceedings initiated by the respondent for claiming maintenance under Section 125 Cr.P.C. pending in M.C.No.1 of 2004 on the file of the learned Judicial Magistrate, Dharapuram.

(2.) THE learned counsel for the petitioners contended that the petitioners being the wife and daughters of the respondent herein, the respondent cannot claim any maintenance against them by invoking the provision under Section 125 Cr.P.C. It is contended that only the father can claim maintenance against his son and not against others, viz., wife and daughters. THE learned counsel for the petitioner, therefore, submitted that on that ground itself the proceedings is liable to be quashed.

(3.) I have carefully considered the rival contentions put forward by either side and also perused the impugned maintenance petition and other materials available on record.