G THANGARAJAN Vs. SELVA PRIYA ALIAS SELVAMBAL

JUDGEMENT

(1.) CHALLENGING and impugning the order dated 9.12.2005 passed by the Family Court, Salem, in M.C.No,42 of 2004, these revision cases are focussed.

(2.) CONCISELY and compendiously, pithily and precisely, the relevant facts, which are absolutely necessary and germane for the disposal of both these revisions would run thus:-

(3.) AT this juncture, I would like to observe that the husband and wife are living apart from each other. For this rift in their relationship, each one is blaming the other. I am of the considered opinion that in a summary proceeding under Section 125 Cr.P.C., these contentious issues cannot be decided and should not be decided finally, as it would amount to converting the summary proceedings into one of regular elaborate proceedings. It is open for either of the parties to seek remedy before the Family Court concerned by filing appropriate application for reunion or otherwise, which they might deem fit and proper. As of now, the awarding of maintenance in favour of the child in a sum of Rs.2000/- per month payable by Thangarajan, the husband of Selvapriya, cannot be found fault with.