O K VIJAYAKUMAR Vs. T KAVITHA

JUDGEMENT

(1.) ANIMADVERTING upon the order order dated 15.12.2006 passed by the Family Court, Coimbatore, in M.C.No.93 of 2005, this criminal revision case is focussed.

(2.) COMPENDIOUSLY and precisely, the facts absolutely necessary and germane for the disposal of this criminal revision case would run thus:a) The respondents herein filed the M.C.No.93 of 2005 as against the revision petitioner herein seeking maintenance. Whereupon the revision petitioner entered appearance and contested the matter.b) During enquiry, the first respondent herein examined herself as P.W.1 and Exs.P1 to P6 were marked. The revision petitioner examined himself as R.W.1 along with R.W.2 and Exs.R1 to R6 were marked.c) Ultimately, the Family Court awarded maintenance in a sum of Rs.1000/-per month in favour of the the first respondent, Rs.750/-per month in favour of the second respondent herein, payable by the revision petitioner.

(3.) DESPITE printing the names of respondents, none appeared. However, the learned counsel for the revision petitioner would submit that the Family Court without analysing as to who is responsible for the cleavage in the matrimonial relationship between the revision petitioner and the first respondent, simply awarded maintenance.