MOHAMED ALI Vs. BEEFATHIMA

JUDGEMENT

(1.) REVISION petitioner is the respondent in M.C.No. 291/2005 which was decided set ex-parte.

(2.) IT is submitted that he is employed in the Middle East and hence he could not defend the proceedings in time. In the circumstances, the order of the M.C. is set aside on condition that the revision petitioner continuing to pay maintenance at the rate of Rs.1,000/- to the wife and Rs.750/- to the children per month. IT is submitted that he had also deposited Rs.10,000/- towards the arrears as ordered. The court below is directed to permit the parties to adduce further evidence, if they so desire and dispose of the case on merits. The amount in deposit is permitted to be withdrawn by the first petitioner in the M.C. The revision petitioner shall appear before the Family Court on 15.6.2007. The R.P.(F.C) is disposed of accordingly.