L.Annapoorani And Others vs Mani

Shamim Ahmed, J

Heard Mr.G.B.Kaveri Mani, learned Counsel for Mr.C.M.Arumugam, learned Counsel for the Revision Petitioners and Mr.RM.Arun Swaminathan, learned Counsel for the Respondent.

This Criminal Revision Petition has been filed, to set aside the order dated 21.11.2024 passed in M.C.No.37 of 2024 by the Family Court, Sivagangai, for enhancing the quantum of maintenance amount, as prayed for before the learned Trial Court.

This Court vide order dated 13.11.2025, directed the parties to abide by the conditions in the Terms of Agreement dated 13.11.2025 and posted the case for reporting compliance. Today, when the matter came up before this Court “for reporting compliance”, the 1st Revision Petitioner viz., Mrs.L.Annapoorani, is present along with her Counsel.

Mr.Arun Swaminathan, learned Counsel for the Respondent submits that the Respondent viz., Mani due to his service condition went to Singapore and he nominated his father viz., Mr.A.L.Sathappan in his place to represent in this case. Accordingly, the Respondent's Father viz., Mr.A.L.Sathappan, is present before this Court along with their respective Counsel.

Mrs.L.Annapoorani/1st Revision Petitioner has no objection for the appearance of the Respondent's father viz., Mr.A.L.Sathappan.

In compliance with the condition (c) in paragraph no.9 of the order dated 13.11.2025 passed by this Court and in view of Terms of Agreement entered into between the parties, dated 13.11.2025, the Respondent's father viz., Mr.A.L.Sathappan has produced the original demand draft bearing No.507761, dated 21.11.2025 for a sum of Rs.20,00,000/- (Rupees Twenty Lakh only) in the name of the Revision Petitioner viz., Mrs.L.Annapoorani and handed over the original Demand Draft to the Revision Petitioner viz., Mrs.L.Annapoorani through her Counsel before this Court. A copy of the Bank Draft receipt has also been produced before this Court, which is taken on record and the Revision Petitioner viz., Mrs.L.Annapoorani along with her Counsel hereby acknowledges receipt of the aforesaid amount.

In respect of condition (a) & (b) in paragraph 9 of the order dated 13.11.2025, whereby the Respondent, viz., Mani/husband, was directed to deposit Rs. 50,00,000/- (Rupees Fifty Lakh only) in a five-year term deposit in the Post Office, viz., Ponnamaravathi, on or before 22.11.2025, in the name of the daughter viz., Sahasra under the natural guardianship of Mother, the 1st Revision Petitioner viz., L. Annapoorani and such deposit shall be renewed every five years periodically by the Post Office till the child/Sahasra attains majority, it was brought to the notice of this Court that the savings account has been opened in the post office bearing No.010060321818, in the name of daughter viz., Sahasra under the gurardianship of her mother viz., Mrs.L.Annapoorani and the original pass book has been handed over by the Respondent's father Mr.A.L.Sathappan to the 1st Revision Petitioner viz., Mrs.L.Annapoorani through her Counsel before this Court. A copy of the pass book has also been produced before this Court, which is taken on record and the Revision Petitioner viz., Mrs.L.Annapoorani along with her Counsel hereby acknowledges the same.

Mr.R.Arun Swaminathan, learned Counsel for the Revision Petitioner submits that only after the opening of savings account, the fixed deposit of Rs.50,00,000/- will be made in the name of minor child viz., 2nd Revision Petitioner / Minor.Sahasra under the guardianship of her mother viz., 1st Revision Petitioner / Mrs.L.Annapoorani and thus prays for two days time to bring the deposit receipt before this Court on the next date fixed.

Mr.G.B.Kaverimani, learned Counsel for the Revision Petitioners and Mrs.L.Annapoorani/1st Revision Petitioner who was present before this Court today, have no objection to the request made by the learned Counsel for the Respondent.

Accordingly, as prayed for by the learned Counsel for the Respondent, two days and no more further time is granted to make compliance of the condition (a) & (b) in paragraph no.9 of the order dated 13.11.2025. The other directions issued by this Court vide order dated 13.11.2025 in the present Criminal Revision Petition shall be complied with by the parties. The parties viz., 1st Revision Petitioner / Mrs.L.Annapoorani and the Respondent's father viz., Mr.A.L.Sathappan shall appear before this Court along with their respective Counsel on the next date fixed.

Put up this “For Reporting Compliance” on 27.11.2025 before this Court along with Crl.RC.(MD)SR.No.64156 of 2025.