G RAMESH Vs. R SURUTHIK

JUDGEMENT

(1.) This revision has been filed against the order passed in C.M.P. No. 223 of 2009 in M.C. No. 41 of 2006 by the learned Chief Judicial Magistrate, Erode.

(2.) The averments in the petition is as follows:

(3.) The learned Counsel for the revision Petitioner/husband submitted that after passing award in M.C. No. 41 of 2006, the revision Petitioner/accused has lost his job and at present, he has employed as a Teacher in a School and his monthly income is only Rs. 2,500/- per month. So he is not in a position to maintain his wife and children. Hence he prayed for setting aside the order passed by the trial Court and allowing this revision.