MANI ALIAS CHINNASAMY Vs. A BANUMATHY

JUDGEMENT

(1.) PETITION filed under Section 397 r/w 401 of Cr.P.C. against the order dated 15.06.2006 made in M.C.No,36 of 2005 on the file of the Chief Judicial Magistrate, Erode.) Animadverting upon the order dated 15.06.2006, passed by the learned Chief Judicial Magistrate, Erode in M.C.No,36 of 2005, this criminal revision is focussed.

(2.) BROADLY but briefly, narratively but precisely, the case of the respondent/wife herein is to the effect that the respondent and the petitioner herein got married on 12.09.2003 and thereafter, they lived together only for two or three months and even during such period, the husband after consuming liquor was in the habit of indulging in wife battering which caused rift in the matrimonial relationship between the revision petitioner and the respondent and they do not have any child. Whereupon, the respondent herein filed M.C.No,36 of 2005 claiming maintenance and it was resisted by the revision petitioner herein.

(3.) HEARD both sides.