(1.) Heard.
(2.) This revision is directed against the order dated 06.05.2010, passed by Sessions Judge, Tehri Garhwal, in Criminal Appeal No. 17 of 2010, whereby said court has dismissed the appeal and declined to interfere order dated 27.01.2009, passed by Chief Judicial Magistrate, Tehri Garhwal in Misc. Case No. 06 of 2010 filed under Protection of Women From Domestic Violence Act, 2005.
(3.) Learned Counsel for the revisionist submitted before this Court that the order passed by the Magistrate on 27.01.2009, is an ex-parte order. It is pointed out that there was no service of notice on the revisionist before the impugned order was passed by the Magistrate. It is pleaded that learned Sessions Judge, Tehri Garhwal (appellate court) has erred in law in dismissing the appeal.