SUBBAN ALIAS SUBRAMANI Vs. KALIYAMMAL

JUDGEMENT

(1.) CHALLENGING and impugning the order dated 13.6.2006, passed by the District Munsif cum Judicial Magistrate, Palacode, in M.C.No.10 of 2001, this criminal revision case is focussed.

(2.) A summation and summarisation of the relevant facts, which are absolutely necessary and germane for the disposal of this criminal revision case would run thus:-The respondent herein being the wife of the revision petitioner filed the M.C.No. 10. Of 2001 before the District Munsif cum Judicial Magistrate, Palacode, seeking maintenance on the ground that 25 years anterior to the filing of the M.C., they got married and gave birth to children also and thereafter there was rift in the matrimonial relationship the husband started living with one other lady and failed to maintain the respondent herein. Whereupon, she filed the M.C. claiming maintenance. The revision petitioner resisted the same on the ground that the respondent herein is living with one Muniappan illegally and as such, she has got no right to claim maintenance.

(3.) HEARD both sides.