NATCHATHIRA KANNAN Vs. NAVANEETHAM

JUDGEMENT

(1.) THE revision petitioner herein / husband has preferred the present revision in Crl.R.C.No.239 of 2010 against the order made in M.C.No.53 of 2008, on the file of Chief Judicial Magistrate, Vellore.

(2.) THE respondents / wife and minor daughter / petitioners 1 to 2 case is as follows:-

(3.) ON considering the averments of both parties, the learned Magistrate had framed two issues, viz.,