M VELLAI PANDI Vs. AMUTHA

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 12.7.2006 passed by the Family Court, Coimbatore, in M.C.No.165 of 2004, this criminal revision case is focussed.

(2.) 'A' resume of facts, which are absolutely necessary and germane for the disposal of this criminal revision case would run thus: The respondents filed the application M.C.No.165 of 2004 under Section 125 of Cr.P.C. before the Family Court, Coimbatore, claiming maintenance. Whereupon, the revision petitioner herein resisted the claim.

(3.) BEING aggrieved by and dis-satisfied with the said order, this revision is focussed on the main ground that the respondents were not justified in approaching the Family Court under Section 125 of Cr.P.C., claiming maintenance in the wake of the earlier order of maintenance passed under Section 125 of Cr.P.C. by the learned Magistrate, Srivilliputtur, awarding a sum of Rs.500/- per month in favour of the same minor -Chitrapavai and the fact also remains that the said Magistrate dismissed the claim of the first respondent herein.