Madras High Court
B.Jayachandran vs S.Thilagavathi on 1 April, 2025
Author: P. Velmurugan
Bench: P. Velmurugan
CRL RC No. 1330 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 01-04-2025
CORAM
THE HONOURABLE MR JUSTICE P. VELMURUGAN
CRL RC No. 1330 of 2024
and
CRL MP Nos.11404 & 14061 of 2024
1. B.Jayachandran
S/o.Late Balaraman,
Plot No.31, Deracon Residency,
Kithanahalli Main Road,
Bommachandra-560 099,
Bengaluru.
Petitioner(s)
Vs
1. S.Thilagavathi
D/o.Sowrirajan
2.Minor Syam Balaji
S/o.B.Jayachandran,
Minor Rep.By His Guardian/mother
S.Thilagavathi,
Both Are Residing At Odayanandal
Village, Thirunavalur Post, Ulundurpet
Taluk, Kallakurichi District.
1/8
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CRL RC No. 1330 of 2024
Respondent(s)
PRAYER:
This Criminal Revision Petition is filed under Section 397 and 401 of
Cr.P.C., to call for the records and to set aside the order dated 02.04.2024 passed
in M.C.No.1/2021 by the learned Additional District Munsif (The Judicial
Magistrate No.2 Full Additional Charge), Ulundurpet.
For Petitioner(s): Mr.N. Manoharan
For Respondent(s): Mr.M.Nalla Thambi
ORDER
The petitioner has challenged the order dated 02.04.2024 passed in
M.C.No.1/2021 by the learned Additional District Munsif (The Judicial
Magistrate No.2 Full Additional Charge), Ulundurpet.
2. The respondents herein filed a maintenance case in M.C.No.1 of 2021
on the file of the Judicial Magistrate Court No.II, Ulundurpet. The learned
Magistrate, by order dated 02.04.2024, directed the petitioner to pay Rs.30,000/-
as maintenance to the second respondent/minor son and dismissed the petition
against the maintenance sought for by the first respondent/wife. Aggrieved by
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the maintenance order passed by the learned Magistrate with regard to second
respondent/minor son the petitioner has filed this Criminal Revision Petition.
3. The learned counsel for the petitioner/husband submitted that the
petitioner was working as Electrician in the ship and he was earning Rs.One
Lakh per month. He was working in the ship only for six months per year.
Now, he resigned the job. Both the petitioner and the first respondent had
already got married and divorced. This is the second marriage for both the
petitioner and the first respondent. The petitioner purchased the property in the
name of the first respondent through which, the first respondent is getting rental
income. After retirement, the petitioner/husband is not having sufficient
income to maintain himself. Further, he submitted that the petitioner is paying
Rs.30,000/- for both wife and children. The learned Judicial Magistrate No.II,
Ulundurpet dismissed the maintenance petition with respect to the first
respondent/wife and ordered Rs.30,000/- to the second respondent/son. There
is a compelling reason to interfere with the order passed by the learned
Magistrate.
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4. The learned counsel for the respondents submitted that the petitioner is
earning more than Rs.One Lakh per month. The divorce was granted by the III
Additional District and Sessions Judge, Bengalauru in M.C.No.5025 of 2019 by
judgment dated 01.02.2020 on the ground of desertion. After getting divorce,
the petitioner married another person. He settled his properties in favour of his
third wife in order to avoid maintenance. Now, the first respondent is unable to
maintain herself and the second respondent/minor son. The learned Judge,
Family Court rightly ordered maintenance. Aggrieved over the dismissal order
of maintenance towards the first respondent, the first respondent/ wife preferred
revision before the learned Sessions Judge and the same is pending.
5. Heard the learned counsel on either side and perused the materials
available on record.
6. The relationship between the parties is not in dispute. The fact that both
the petitioner and the respondent are living separately, is also not in dispute.
The petitioner has got married third time with another person, after getting
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divorce with the first respondent. The Judicial Magistrate No.II, Ulundurpet
dismissed the maintenance case as against the wife. Aggrieved over the
dismissal order, the first respondent wife filed a revision and the same is
pending before the Court of Session. Therefore, this Court does not want to
discuss anything about the dismissal of maintenance case with regard to the
first respondent/ wife.
7. The subject matter of revision is the impugned order passed by the
learned Magistrate with regard to second respondent/son. According to the
counsel for the petitioner, the maintenance amount ordered by the trial court is
excessive and beyond the relief as sought for in the maintenance case. The
petitioner was working as Electrician in the ship and was getting more than
Rs.One Lakh and subsequently he got retirement and got a hefty amount. The
minor/second respondent is residing with the first respondent/mother.
Maintenance to the first respondent/mother would be dealt before the Court of
Session where the revision is pending.
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8. As far as maintenance awarded to minor son is concerned, considering
the facts and circumstances of the case, economic condition and status of the
petitioner, fluctuation of the price index day-by-day, and studies to be pursued
by the second respondent, the maintenance amount of Rs.30,000/- to the second
respondent, as ordered by the learned trial court is reduced into Rs.20,000/-.
9. With the abovesaid modification, this Criminal Revision is partly
allowed. Consequently, connected miscellaneous petitions are closed.
01-04-2025
mfa
Index:Yes/No
Speaking/Non-speaking order
Internet:Yes
Neutral Citation:Yes/No
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To
The Additional District Munsif (The Judicial Magistrate No.II, Full Additional
Charge), Ulundurpet.
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P.VELMURUGAN J
mfa
and
CRL MP Nos.11404 & 14061
of 2024
01-04-2025
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