PANDIYARAJAN Vs. MANIMEGALAI

JUDGEMENT

(1.) This Criminal Revision is directed against the order rejecting a petition filed under Sec. 126(2) of the Code of Criminal Procedure dtd. 16/4/2019 passed in Un numbered Cr.M.P. in M.C.No.21 of 2018.

(2.) Admittedly, the marriage between the petitioner and the first respondent was solemnized on 27/11/2014 as per the Hindu Rites and Customs at Dhandal Dhayadiyar Kalyana Mandapam, Rajapalayam and that due to their wedlock, they were blessed with a female child, the second respondent herein on 4/11/2015.

(3.) It is evident from the records that the respondents have laid a maintenance claim against the petitioner in M.C.No.21 of 2018 on the file of the Family Court, Srivilliputhur, that though the petitioner, after the receipt of Court notice, has entered into appearance, has failed to file counter and to appear before the concerned Court subsequently and that therefore he was set ex-parte.