S UMAIYAL Vs. M SUDALAIMANI

JUDGEMENT

(1.) THE petitioners have filed the Criminal Revision Petition against the order passed in Cr.M.P.No.5624 of 2009 dated 07.12.2009 in M.C.No.5 of 2003 on the file of the District Munsif -cum -Judicial Magistrate, Karaikudi. The brief facts of the case are as follows: -

(2.) THE first petitioner is the wife of the respondent, 2nd and 3rd petitioners are daughters of the respondent, they have filed a maintenance case in M.C.No.5 of 2003 against the respondent for claiming monthly maintenance for themselves. The petitioner had marked evidence to prove this case, likewise the respondent/husband also rendered evidence in Chief of R.W.1. The case posted for cross examination of R.W.1. At that time the respondent wants to produce some documents to establish his case namely, (1) LIC premium particulars (2) Letter sent to the respondent (3) Education expenses of the 2nd petitioner (4) Educational fees paid particulars (5) for higher studies education fees particulars of the 2nd petitioner (6) Education expenses particulars of the 3rd petitioner (7) Marriage photo of the 3rd petitioner.

(3.) THIS was opposed revision petitioners by way of counter statement, stating that the respondent/ husband never stated about the documents in this counter statement now this case posted for respondent evidence. At this stage the respondent husband has filed a petition and sought permission from the Court to mark some documents. This petition tantamounts to the case being prolonged. Further it was at an after thought that the respondent filed the petition.