VEERESHACHARI Vs. SUVARNA

JUDGEMENT

(1.) There is a delay of 1345 in filing this petition by the husband. The husband states in his affidavit that the delay in filing the revision petition was on the ground that the counsel appearing for him had not informed about the judgment. However, he also states in the very same paragraph that his wife had filed a criminal miscellaneous petition in Crl.Misc.No.198/2017 seeking to enforce the order of maintenance and he has also stated that he has paid the maintenance amount from 3/6/2017 to till 31/12/2021 and the said miscellaneous was accordingly closed. He also stated that another criminal miscellaneous petition was filed in Crl.Misc.No.40/2023 claiming a sum of Rs.2,06,917.00 and it was thereafter he became aware of the order.

(2.) In my view, there is absolutely no ground to condone the delay, since the petitioner admits that he has paid the arrears of maintenance, even in respect of the property after the disposal of the petition i.e., on 31/12/2021.

(3.) Even on merits, it is noticed by the Family Court that the petitioner was running a jewelry shop and the shop was admittedly purchased jointly in the name of the wife and the husband.