V.SUNDARRAJ Vs. VENMATHI

JUDGEMENT

(1.) This Criminal Revision Petition has been filed by the husband against the order dated 02.03.2017, passed in M.C.No.154/2012, by the II Additional Family Court, Chennai, directing the revision petitioner/husband to pay a sum of Rs.1,500/- per month as maintenance to his wife from the date of the petition viz., 02.04.2012.

(2.) For the sake of convenience, the parties are here to refer as husband and wife.

(3.) The respondent/wife had filed M.C.No.154/2012, stating that she is the legally wedded wife and that the marriage was solemnised on 12.11.1979 and the marriage was registered with the Marriage Registrar, North Madras, vide Reg.No.777/1979 and after the marriage, they set up their family at the husband's house at No.7, Model School Road, Thousand Light, Chennai-6 and out of the wedlock, two children (one boy and one girl) were born to them. The further contention of the wife is that her husband is an auto driver owning auto rickshaw and earning income from the auto rickshaw and he was also getting rental income and that he used to frequently quarrel with wife and finally driven her and her children out of the matrimonial house some ten years ago. That the son and daughter got married and they are living separately and that since the wife was having no income to maintain herself, she had demanded monthly maintenance from the husband and she had further contended that the husband was having monthly income of Rs.20,000/- per month and thereby, she had filed the maintenance case, claiming an amount of Rs.7,500/- per month as maintenance for her livelihood.