GNANASELVI Vs. ILLAVARASAN

JUDGEMENT

(1.) The short question in controversy in the present revision is this :

(2.) The relevant section for consideration of the above question is Section 125(2) Cr. P.C. which reads as follows :-

(3.) While awarding the maintenance, the learned Magistrate directed that the maintenance is to be paid to the petitioners herein from the date of the order. Claiming that the award of maintenance shall be from the date of the application for maintenance, the present Revision has been filed by the petitioners, the wife and children for modification of the award of maintenance to take effect from the date of application for maintenance, instead of from the date of the order.