A DHARMALINGAM Vs. T SELVI

JUDGEMENT

(1.) This Criminal Revision Case is filed as against the order of the Learned Principal Family Judge, Coimbatore in M.C.No.29 of 2013 dated 24.02.2017 partly allowing the petition and directed the petitioner to pay sum of Rs. 5,000/- per month as maintenance.

(2.) The Husband is a revision petitioner and respondent herein is the Wife of the revision petitioner.

(3.) The short facts are necessary for the disposal of this criminal revision petition. The marriage between the revision petitioner and the respondent herein took place on 30.06.1982 at the respondent's house. The petitioner herein is the maternal uncle of the respondent. Out of the said wedlock, they were blessed with a female child by name Poornimadevi. The dispute arosed between the petitioner and the respondent after marriage of their daughter Poornimadevi. Thereafter, the petitioner filed divorce petition against the respondent herein in H.M.O.P.No.995 of 2013 on the ground of cruelty and desertion. Pending divorce petition, the respondent herein filed M.C.No.29 of 2013 seeking monthly maintenance of Rs. 15,000/-. Both petitions were tried together and common order was passed by granting divorce in the above HMOP and ordered monthly maintenance of Rs. 5,000/- to the respondent herein.