ABDUL REHMAN Vs. JUVARIA

JUDGEMENT

(1.) THIS is a revision brought by the respondent in M.C No. 678 of 2008 of the Family Court, Malappuram wherein maintenance has been ordered to the revision petitioner's wife and minor child under Section 125 Cr.P.C. The first respondent was married by the revision petitioner on 25.07.2004, but within a short period disputes and differences cropped up in matrimony. This even lead to a prosecution under Section 498A IPC. Pending the disputes and proceedings the revision petitioner herein contracted a second marriage. The respondents brought claim for maintenance on the allegations of cruelty and desertion, before the trial court.

(2.) THE revision petitioner entered appearance in the trial court and resisted the claim of his wife and child on the contention that his wife has her own income to live on, and he is not in a position to pay as claimed by his wife.

(3.) WHEN this revision petition came up for hearing there was nobody to make arguments on behalf of the revision petitioner. On the previous postings also there was no representation, and this revision was accordingly posted to this date as a final chance for hearing. Despite such a final chance containing a warning the revision petitioner or his counsel did not turn up to make arguments in this revision.