R RAJA Vs. ALIS STELLAMARY

JUDGEMENT

(1.) The petitioner herein is the respondent in M.C.No.58 of 2007 on the file of the Chief Judicial Magistrate Court, Dindigul.

(2.) The respondent herein filed the abovesaid application under Section 125 Cr.P.C., in which, she is seeking the relief to direct the petitioner to pay a sum of Rs.3,000/- per month towards maintenance to her.

(3.) After concluding trial, the learned Chief Judicial Magistrate, Dindigul, directed the petitioner herein to pay a sum of Rs.1,000/- on or before 5th of every English Calendar month. Aggrieved over the same, the petitioner herein filed Crl.R.P.No.18 of 2011 before the Principal Sessions Court, Dindigul. The said Criminal Revision Petition was dismissed, in which, the order passed by the learned Chief Judicial Magistrate, Dindigul, was confirmed.