DEEPALAKSHMI Vs. CHANDRASEKARAN

JUDGEMENT

(1.) The Petitioner/Respondent/Wife has preferred the instant Criminal Revision Petition before this Court as against the order dated 04.12.2014 in Cr.M.P.No.3859 of 2014 (in unumbered Crl.R.C. of 2014) passed by the Learned Principal Sessions Judge, Tirunelveli.

(2.) The Learned Principal Sessions Judge, Tirunelveli, while passing the impugned order in Cr.M.P.No.3859 of 2014 filed by the Respondent/Petitioner/Husband, had allowed the petition (delay condonation petition) on payment of cost of Rs.1,500/- to the Revision Petitioner/Wife (Respondent) to be paid directly on or before 16.12.2014, failing which, it was ordered that the petition shall stand dismissed and directed the matter to be called on 17.12.2014.

(3.) Assailing the correctness, validity and legality of the order passed by the Learned Principal Sessions Judge in Cr.M.P.No.3859 of 2014, dated 04.12.2015, the Revision Petitioner/wife has focused the instant Criminal Revision Petition before this Court (as an aggrieved person) mainly contending that the claim of the Respondent/Husband (Petitioner in Cr.M.P.No.3859 of 2014) that there was only a delay of 20 days in preferring the Criminal Revision by him for enhancement of sentence against the judgment of conviction dated 02.02.2010 passed by the Learned Judicial Magistrate No.I, Tirunelveli is factually an incorrect one.