SANTOSH KUMAR Vs. PREMA

JUDGEMENT

(1.) The petitioner has challenged the order passed by the learned Magistrate granting monthly maintenance of Rs.5,000.00 each to the respondents No.1 and 2 herein before the learned Sessions Court. Thereafter, the notice was issued to the respondents. Upon service of notice, the respondents entered appearance. The petitioner remained absent on 15/2/2023, 24/2/2023, 10/3/2023 and 21/6/2023. On 8/7/2023 when the matter was called out, petitioner and his learned counsel remained absent. The learned Sessions Court left with no option, dismissed the revision petition for non-prosecution. Hence, this petition.

(2.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent - State.

(3.) Though, sufficient time was granted, the petitioner, however, without any sufficient cause, Hence, the learned Sessions Judge, ought not to have dismissed the petition for non-prosecution on 8/7/2023, since the Brahut Lok-Adalat, was scheduled on the said date.