T HARI Vs. SUGUNYA

JUDGEMENT

(1.) The Criminal Revision in Crl.R.C(MD)No.497 of 2015 has been filed praying to set aside the order passed by the learned Judge, Family Court, Madurai, in M.C.No.82 of 2013, dated 04.08.2015 and Criminal Revision in Crl.R.C(MD)No.529 of 2015 has been filed praying to enhance the maintenance amount awarded from the date of application of M.C.No.82 of 2013, on the file of Family Court, Madurai, dated 04.08.2015.

(2.) Both the Criminal Revisions Cases ie., Crl.RC(MD)No.497 of 2015 and Crl.R.C(MD)No.529 of 2015 are taken up together for final disposal, since they are being interlinked.

(3.) The sum and substance of the submissions of the Ms.D.Geetha, the learned counsel appearing for the petitioner husband in Crl.R.C(MD)No.497 of 2015 is that the petitioner-husband married to the respondent-wife on 05.03.2012 at Madurai, according to Hindu rites and customs and started their matrimonial life at Chennai. The respondent-wife always suspicious about the character and conduct and tortured the petitioner-husband, along with her family members and caused mental cruelty. Due to interference of the family members of the respondent-wife, the respondent-wife left the matrimonial home, on her own volition, on 22.04.2013, when the Petitioner-Husband was away from home, at Bangalore. Therefore, the Petitioner-husband forced to prefer an application for divorce against the respondent-wife, before the learned Sub-Judge, Tambaram. The respondent had also preferred criminal cases and also a Petition for Maintenance against the petitioner-husband. The Divorce case was transferred to the file of Family Court, Madurai, as per the orders of this Court. The Family Court, Madurai, vide order dated 04.08.2015, though came to the conclusion that the respondent-wife left the matrimonial home on her own, awarded a sum of Rs.5000/- per month, as maintenance, in M.C.No.82 of 2013.