K SUBRAMANIAN Vs. PRADEEP

JUDGEMENT

(1.) The petitioner has suffered an order under Section 125 Cr.P.C. to pay maintenance to his children. Three petitions are pending before the Family Court for recovery of amounts due to the claimants/children. They are for the periods (1) 26.5.05 to 25.8.05, (2) 26.8.05 to 25.10.05 and (3) 26.10.05 to 25.10.2006.

(2.) The petitioner has also filed a petition dt. 25.10.05 to cancel the order of maintenance, allegedly on the twin grounds that the petitioner has retired on superannuation and that his children have attained majority. That petition has been filed under Section 127 Cr.P.C. and the same is pending now as M.C. 170 of 2006.

(3.) The short grievance raised by the petitioner in this Writ Petition is that the learned Judge of the Family Court is not disposing of M.C. 170 of 2006 and is proceeding to dispose of the execution petitions before considering the application for cancellation.