K J SAMRAJ Vs. FREEDA

JUDGEMENT

(1.) HEARD Mr. M. Amudan, learned counsel appearing for the petitioner and Mr. V. Gunasekaran,learned counsel appearing for the respondents.

(2.) THE order passed in M. P. No. 545 of 2002 in M. C. No. 193 of 1999 on the file of the II Additional Judge, Family Court, chennai is being challenged in this revision.

(3.) THE learned Judge has enhanced the maintenance amount from Rs. 500. 00 per mensum to Rs. 1100. 00 per mensum to each of the respondents. Now it is represented by the learned counsels on both sides that the entire arrears of enhanced maintenance amount has been paid by the revision petitioner to the respondents and the learned Counsel for the revision petitioner represents that he may be permitted to withdraw the revision petition. Permission is granted to withdraw the revision. Accordingly the revision is dismissed as withdrawn. Consequently, connected crl. M. P. No. 3859 of 2007 is also dismissed.