K.DHANAPAL @ DURAI CHETTIAR Vs. D.DHANALAKSHMI

JUDGEMENT

(1.) The revision petitioner is the husband and the respondents are wife and minor daughter of the petitioner. The marriage between the petitioner and the first respondent was solemnized on 26.08.1990. Due to difference of opinion between them, the petitioner and the respondents are living separately. The respondents have filed a petition under Section 125 of Cr.P.C. before the learned District Munsif cum Judicial Magistrate, Sriperumbudur and the same was taken on file in M.C.02 of 2010. After hearing both sides, the learned Judge allowed the petition and directed the petitioner to pay a sum of Rs.2000/- per month to each of the respondents.

(2.) Challenging the said order passed by the learned District Munsif cum Judicial Magistrate, Sriperumbudur, dated 06.02.2012, the petitioner has filed this present revision before this Court.

(3.) The learned counsel appearing on behalf of the petitioner would submit that already Rs.1,00,000/- paid to the respondents as full and final settlement. Therefore, the respondents are not entitled to claim any maintenance. The learned counsel would further submit that the first respondent is working in a private company and earning a sum of Rs.20,000/- per month and the petitioner is not having sufficient means to pay the monthly maintenance as ordered by the Court below. Hence, the learned counsel prays this Court to set aside the order of the trial Court.