ANIL Vs. HEMA P.R

JUDGEMENT

(1.) CHALLENGE is against the order passed by the Family Court, Irinjalakuda in M.P. No.123/2012 in a petition to recall warrant issued against the petitioner.

(2.) HEARD both sides.

(3.) THIS Court while admitting the Crl.M.C., by interim order dated 17-8-2012 directed the petitioner to deposit Rs.10,000.00 towards arrears of maintenance within a period of two weeks before the Family Court. There was a further direction that if the amount is deposited, it shall be released to the 1st respondent. It is submitted by the learned counsel for the petitioner that direction has been complied with.