V.B. KAMALANATHAN Vs. K. JAYASREE AND ORS.

JUDGEMENT

(1.) The Petitioner/Husband has focussed the instant Criminal Revision Petition as against the order dated 17.03.2016 in M.P.No.198 of 2016 in M.P.No.495 of 2012 in M.C.No.145 of 2012 passed by the Learned II Additional Family Court Judge, Chennai.

(2.) The Learned Learned II Additional Family Court Judge, Chennai, in the impugned order dated 17.03.2016 in M.P.No.198 of 2016 in M.P.No.495 of 2012 in M.C.No.145 of 2012, had observed and ordered the following:

(3.) According to the Learned Counsel for the Petitioner, the trial Court had failed to grant time to file counter to M.P.No.198 of 2016 in M.P.No.495 of 2012 in M.C.No.145 of 2012 on the second hearing date itself. Also, it is represented on behalf of the Petitioner that as per Section 125 Cr.P.C., if the Petitioner is willing to take back the wife, there is no need for payment of any maintenance.