N JAYAKANTHAN Vs. K AKILA

JUDGEMENT

(1.) CHALLENGING and impugning the order dated 22.3.2005 passed by the Judicial Magistrate No,2, Sangagiri, in M.C.No,2/2004, these criminal revision cases are focussed.

(2.) COMPENDIOUSLY and concisely, the facts which are absolutely necessary and germane for the disposal of this case would run thus:-

(3.) HOWEVER, it is the contention of the husband that the wife is not at all entitled to get any maintenance and in such a case, her claim for enhanced maintenance is totally untenable.