- (1.) The petitioner Chinna Kannu Ammal, aged about 55 years has filed this revision against the order passed by the learned Second Additional Sessions Judge cum Chief Judicial Magistrate Krishnagiri in Crl.R.C.No.39 of 1995 dated 18-3-1996, allowing the revision by setting aside the order of maintenance dated 6-7-1995 passed in M.C.No.33 of 1989, by the learned Judicial Magistrate, Harur.
(2.) The facts of the case are as follows: Thirty years prior to the presentation of the maintenance application by the petitioner/wife, the petitioner and the respondent got married. Out of their wedlock, two children, one boy and one girl were born. The respondent/husband is working as an officer in the Block Development Office. The petitioner wife being a housewife had also looked after the agricultural operations.
(3.) One year prior to the filing of the maintenance application, the respondent/husband on noticing the petitioner, who used to stealthily remove the foodgrains and cash from the house and gave it to her blood-relations, reprimanded her on several occasions.;