M MURUGAN Vs. KRISHNAVENI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed against the order made in a maintenance case in M.C.No.06 of 2015, dated 30.06.2017.

(2.) The respondents herein as Petitioners before the Family Court, Sivagangai, filed a petition under Section 125 of Criminal Procedure Code claiming monthly maintenance from the appellant herein at the rate of Rs.20,000/- for both the respondents. The first respondent is the wife and the second respondent is the minor son of the appellant herein. The Family Court, Sivagangai after considering the respective pleadings of the parties and the evidence let in by them, found that the appellant herein is bound to pay monthly maintenance to the respondents and accordingly, ordered payment of Rs.5,000/-p.m to the first respondent/wife and Rs.3,000/-p.m to the second respondent/minor son.

(3.) Heard the learned counsel for the appellant and the learned counsel appearing for the respondents 1 and 2. We have also perused the materials placed before us, including the order passed by the Family Court, Sivagangai.