SHIVAJI Vs. SATHIYA ALIAS SATHIYA BAMA

JUDGEMENT

(1.) This Criminal Revision Case is preferred by the petitioner against the order dated 04.04.2018 passed by the learned Judge, Family Court, Vellore, in Crl.M.P.No.920 of 2017 in F.C.Crl.M.P.No.163 of 2014.

(2.) The petitioner is the husband of the respondent herein. The impugned order was passed by the learned Judge of the Family Court, Vellore, in Crl.M.P.No.920 of 2017 in F.C.Crl.M.P.No.163 of 2014 for collection of arrears of maintenance amount of Rs. 2,88,000/- for the period from 29.08.2013 to 28.08.2017 by attachment of salary of the husband.

(3.) As against the said order of attachment of salary, the husband has preferred this criminal revision case alleging that the order passed in F.C.Crl.M.P.No.163 of 2014 does not relate to his case and therefore, the same cannot be taken as yardstick for arriving at a conclusion to enhance the maintenance amount.