NATARAJAN Vs. SHANTHA

JUDGEMENT

(1.) THIS is a petition under Sec.482 of the Code of Criminal Procedure.

(2.) THE wife of the petitioner filed a petition under Sec.125, Criminal Procedure Code for maintenance to the tune of Rs.250. THE Magistrate passed order granting maintenance of Rs.150 per mensem THE husband petitioner took up the matter on revision before the Sessions Court, which confirmed the order of the Magistrate.

(3.) WITH these observations the petition is dismissed.