Sasikumar vs N.Indumathi
2021 Latest Caselaw 14916 Mad

                                                                            Crl.R.C.No.134 of 2018

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 26.07.2021

                                                         CORAM:

                                   THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                                 Crl.R.C.No.134 of 2018
                                                           and
                                           Crl.M.P.Nos.1003 and 1004 of 2018



                     Sasikumar                                                  ... Petitioner

                                                          .. Vs ..


                     1.N.Indumathi
                     2.Minor I.S.Janesh
                     3.Minor I.S.Janani                                        ....Respondents



                     Prayer :-      Criminal Revision filed under Section 397 and 401 of the
                     Criminal Procedure Code, to set aside the judgment dated 31.07.2017
                     passed in C.A.no.113 of 2015 on the file of Principal Sessions Judge,
                     Salem District D.V.O.P.No.49/14 on the file of Additional Mahila Court,
                     Salem.


                                   For Petitioner      : Mr.K.V.Sridharan


                                   For Respondent      : Mr.M.Devaraj




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                                                                            Crl.R.C.No.134 of 2018




                                                  ORDER

The respondent/wife has preferred D.V.O.P.No.49/14 under

Section 12 of the D.V.Act before the Magistrate Court for the alleging

offences under Sections 18, 19(8), 20, 21 and 22 of the Domestic

Violence Act, which was partly allowed and aggrieved the said order,

the husband has preferred C.A.No.113/15 before the learned Principal

Sessions Judge, Salem and the same is also partly allowed.

2. The sum and substance of the case of the wife is that the

husband was directed to pay Rs.one lakh to the respondent/husband

towards the compensation and the maintenance towards the children.

3. The decision of this Court in (2021) 1 LW Crl 213

[Dr.P.Pathmanathan & others Vs.Tmt.V.Monica & another] is kept in

mind.

4. Taking into consideration the fact that the appeal has already

been filed before the learned Sessions Judge and also taking note of

the fact that a modification has also been effected by the appellate

Court, I do not find any merits in this case.

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5. Accordingly, this Criminal Revision Petition is dismissed with

liberty to the respective parties to agitate their claim in accordance

with law before the appropriate Court for appropriate relief.

Consequently, connected Crl.M.Ps are closed.

                                                                                    26.07.2021



                     nvi

                     Index     : Yes / No
                     Internet : Yes

                     To

1. The Principal Sessions Judge, Salem District

2. The Additional Mahila Court, Salem.

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RMT.TEEKAA RAMAN,J.,

nvi

Crl.R.C.No.134 of 2018 and Crl.M.P.Nos.1003 & 1004 of 2018

26.07.2021

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