RM. KANNAPPAN Vs. K.N. VIJAYALAKSHMI

JUDGEMENT

(1.) THE order dated 5.12.2007 passed in Cr.M.P.No. 77 of 2002 in M.C. No. 16 of 1996 by the Family Court, Madurai is being challenged in the present criminal revision case.

(2.) THE respondent herein as petitioner has filed Cr.M.P. No. 77 of 2002 in M.C. No. 16 of 1996 on the file of the trial Court praying to enhance monthly maintenance from Rs. 500/ - to Rs. 3,000/ -.

(3.) IT is stated in the petition that the petitioner has already filed M.C.No. 16 of 1996 against the respondent on the file of the Family Court for getting monthly maintenance and the Family Court, Madurai, has allowed M.C.No. 16 of 1996 in part and thereby directed the respondent therein to give Rs. 500/ - by way of monthly maintenance to the petitioner. In order to enhance the quantum of monthly maintenance to the tune of Rs. 3,000/ -, the present petition has been filed.