S. SENTHIL KUMAR Vs. S. NACHAL

JUDGEMENT

(1.) The Revision Petitioner/Respondent (husband) has focused the present Criminal Revision Petition before this Court as against the exparte order dated 26.11.2010 in M.C. No. 47 of 2010 passed by the learned Principal District Munsif-cum-Judicial Magistrate, Karaikudi in directing the petitioner/husband to pay a sum of Rs. 5,000/- towards monthly maintenance to the respondent/wife. It is not in dispute that the marriage between the petitioner/husband and the respondent/complainant (wife) took place on 11.6.2009 as per Customs of Nattukottai Chettiar Community.

(2.) The Learned Principal District Munsif-cum-Judicial Magistrate, Karaikudi, while passing the impugned order in M.C. No. 47 of 2010 dated 26.11.2010 has resultantly directed the petitioner/husband to pay the sum of Rs. 5,000/- p.m., towards maintenance to the Respondent/Wife on or before 5th of English Calendar month and further directed the payment of said monthly maintenance from the date of filing of the petition i.e., 14.10.2010.

(3.) The Learned counsel for the Revision petitioner urges before this Court that the trial Court has not given opportunities to the Petitioner/Husband in regard to the production of documents in M.C. No. 47 of 2010 and as such the order of the trial Court in M.C. No. 47 of 2010 dated 26.11.2010 is liable to be set aside, since it suffers from bias.