SANU MON KARUNAKARAN NADAR Vs. GREESHMA STELLA

JUDGEMENT

(1.) Against the petitioner, an ex parte order of maintenance has been passed under Sec.125 of the Cr.P.C. by the Family Court, Nedumangad, directing the petitioner to pay an amount of Rs.1,000/- each per mensem to the claimants - his wife aged 20 years and child aged 1 = years. The order was passed ex parte. According to the petitioner, he could not appear before the court and file a counter statement on account of reasons beyond his control. His application to set aside the ex parte order was considered leniently by the learned Judge of the Family Court and there was a direction that the ex parte order shall stand set aside on condition that the petitioner deposits an amount of Rs.6,500/-. The petitioner, who did not pay the amount, came to this Court with a prayer that the said order may be set aside.

(2.) As per the interim order passed by this Court, an amount of Rs.3,500/- was directed to be paid.

(3.) I have heard the learned counsel for the petitioner. There is no representation for the respondents. The jurisdiction that I am called upon to invoke and exercise is the extraordinary inherent jurisdiction under Sec.482 of the Cr.P.C. In the facts and circumstances of this case, I find no vice vitiating the order which would justify the invocation of the extraordinary inherent jurisdiction.