P ARUCHAMY Vs. S SELVAKUMARI

JUDGEMENT

(1.) PETITION filed under Section 397 r/w 401 of Cr.P.C. against the order dated 1.6.2006, passed by the Family Court, Coimbatore, in M.C.No.107 of 2003. Challenging and impugning the order dated 1.6.2006, passed by the Family Court, Coimbatore, in M.C.No.107 of 2003, this criminal revision case is focussed.

(2.) COMPENDIOUSLY and concisely the relevant facts, which are absolutely necessary and germane for the disposal of this civil revision petition would run thus: The respondents herein filed the M.C.No.107 of 2003 as against the revision petitioner herein, seeking maintenance at the rate of Rs.1000/-per month in favour of the first respondent-wife and a sum of Rs.600/- per month in favour of the second respondent herein payable by the revision petitioner. Being aggrieved by and dissatisfied with the order of the lower Court, this revision is focussed on various grounds, the pith and marrow of them would run thus:- Without appreciating the relevant facts and also without considering the hardship of the revision petitioner herein, simply such maintenance was awarded, warranting interference.

(3.) WHEREAS, the learned counsel for the respondents herein would detail and delineate, express and expatiate, portray and parody the woes and the impecunious situation of the respondents. He would also point out that even with such meagre maintenance awarded, the respondents would not be able to keep the wolf from the door, keep the pot boiling, make both ends meet and also meet her creature comforts and as in the present day cost of living, each of them would be requiring at least a sum of Rs.3000/- per month.