(1.) The Revision Petitioner/Husband has projected the present Criminal Revision before this Court as against the order dated 27.06.2013 in Cr.M.P.No.47 of 2012 in S.T.C.No.1 of 2012 passed by the Learned Family Court Judge, Madurai. Crl.R.C.No.609 of 2013:
(2.) The Learned Family Court Judge, Madurai, while passing the impugned order in Cr.M.P.No.47 of 2012 in S.T.C.No.1 of 2012 dated 27.06.2013 [filed by the Respondents (Wife and Children)], has, in paragraphs 10 and 11, inter alia, observed and held as follows:
(3.) Petition Averments of the Respondents/Wife and Children (Petitioners in Crl.R.C.No.609 of 2013):