K.S.S.RAJ Vs. A.MUTHUMARI

JUDGEMENT

(1.) R6 in M.C.No.76 of 2014 aggrieved by the imposition of certain conditions in allowing his Cr.M.P.No.4719 of 2013 in Cr.M.P.No.1828 of 2010 in M.C.No.76 of 2014, on the file of the learned Additional Mahila Judicial Magistrate, Madurai as confirmed by the learned VI Additional District Judge, Madurai, vide Judgment dated 06.11.2015, in C.A.No.1 of 2015, has directed this revision.

(2.) The revision petitioner's brother married the respondent, who is the petitioner in the petition filed under D.V.Act. It is pending before a learned Judicial Magistrate in Madurai. The revision petitioner is also related to the respondent as he being a brother of her husband. Their father Mr.Kathirvelu and mother Mrs.Savithiri and other relatives are also figuring as respondents in the D.V.Act case. The said case is going on. On a particular day, the revision petitioner did not attend the Court. So, he was set ex parte. Subsequently, he filed Cr.M.P.No.4719 of 2013 to set aside the same.

(3.) The learned Trial Judge, by his Order dated 02.12.2014, allowed the petition on condition that the petitioner should deposit Rs.1,000/ - as costs.