JITHESH K Vs. THEERTHA SURESH

JUDGEMENT

(1.) This is a revision petition filed under Ss. 397 and 401 of Cr.P.C., challenging order in CMP No.2/2021 in M.C.No.252/2018 on the file of the Family Court, Kannur dtd. 6/4/2022.

(2.) In this matter, though notice issued to respondents 1 and 2 returned unserved, Adv.P.M.Satheesh already filed Vakalat for respondents 1 and 2 and he appeared for them before this Court.

(3.) It is submitted by the learned counsel for the respondents that Rs.5,30,000.00 is outstanding as of now. It is submitted by the learned counsel for the respondents further that only Rs.39,000.00 was deposited so far though the balance amount calculated as per ex parte order as on 6/9/2022 would come to Rs.5,30,000.00.