LAWS(MAD)-2019-1-652

SAKTHIVEL @ GANESAN Vs. RAJAMANI

Decided On January 25, 2019
Sakthivel @ Ganesan Appellant
V/S
RAJAMANI Respondents

JUDGEMENT

(1.) This Criminal Revision Petition has been preferred to set aside the order dated 20.12.2006 passed by the Judicial Magistrate No.II, Sankari in M.C.No.3 of 2005.

(2.) For the sake of convenience, the parties will be referred to by their name.

(3.) Rajamani got married to Sakthivel @ Ganesan, sometime in the year 1982. Thereafter, they got estranged. Rajamani filed M.C.No.3 of 2005 before the Judicial Magistrate No.II, Sankari under Section 125 Cr.P.C. claiming maintenance of Rs.3,000/- from Sakthivel.