SAMPATHKUMAR Vs. PADMAVATHY

JUDGEMENT

(1.) THIS revision has been preferred by the petitioner (husband) against the ex parte order of maintenance ordered in favour of respondents (wife and children) at the rate of Rs. 1,200/ - p.m. for all the respondents in M.C. No. 5 of 1991 on the file of Judicial Magistrate V, Salem.

(2.) ORIGINALLY , first respondent/wife filed a petition under Section 125 Cri.P.C., before the said Magistrate for herself and on behalf of her two children, claiming a total maintenance of Rs. 1,200/ - p.m. This petition, though it was dated 15.3.1993, was taken on file of5.4.1993 by the Magistrate. On receipt of summons, petitioner entered appearance and filed his counter.

(3.) SINCE there was delay in filing the revision, petitioner filed an application for condoning the delay. After notice in the application for condoning the delay, this Court ordered directing the petitioner to pay a sum of Rs. l6,000/ - to the first respondent towards arrears of maintenance and on receipt of such amount by the first respondent's Counsel, this Court directed the office to number the revision.