M. ARVINDA SWAMY Vs. SMT. CHETANA

JUDGEMENT

(1.) THE Respondent filed Crl. Misc. No. 163/2007 before the Family Court at Davangagere under Section 125 Code of Criminal Procedure seeking maintenance of Rs. 4,000/ - p.m. The Court below by the impugned order directed the Petitioner/Respondent to pay Rs. 2,000/ - p.m. as maintenance from the date of the petition i.e., dated 19.9.2007. Aggrieved by the same, the present petition is filed.

(2.) MISC . Cvl. No. 20699/2009 is filed seeking to condone the delay of 283 days in filing this petition. In support thereof, the Petitioner has stated that he was suffering from fever and was tired.

(3.) ON hearing both the Counsel. I am of the considered view that there is no sufficient cause made out by the Petitioner to condone the delay in filing this revision petition. The only reason accorded is that the Petitioner is suffering from fever and is tired. The said reason does not constitute sufficient cause in terms of Section 5 of the Limitation Act.