ATTAYA SELLAMMAL Vs. MINOR KAVITHA

JUDGEMENT

(1.) The revision petitioner, namely, Attaya Sellammal is the respondent in M.C.No.13 of 2007 on the file of the learned Chief Judicial Magistrate, Namakkal. The respondent / minor Kavitha is the granddaughter of the revision petitioner.

(2.) In the year 2007, the present respondent minor Kavitha filed an application under Section 125 Cr.P.C., in which, she claimed Rs. 3,000/- as maintenance from the revision petitioner. After taking cognizance, the learned Chief Judicial Magistrate, Namakkal, on 26.08.2009, dismissed the claim made by the respondent by mentioning that the petition filed by the respondent is not maintainable.

(3.) Against which, the respondent filed Criminal Revision Petition before the learned Principal Sessions Judge, Namakkal in Crl.R.P.No.12 of 2010. In the said revision, the learned Principal Sessions Judge, Namakkal passed an order, in which, the learned Judge set aside the order passed by the learned Chief Judicial Magistrate and ordered the revision petitioner to pay Rs. 1,000/- as maintenance to the respondent. Aggrieved over the order passed by the learned Principal Sessions Judge, Namakkal, the petitioner approached this Court for setting aside the same.