Y R PAVENDAN Vs. K MEENAKSHI

JUDGEMENT

(1.) This revision case (Crl.RC.No.327 of 2016) has been filed against the order passed in Crl.M.P.No.2512 of 2015 by the Court of Principal Sessions Judge, Vellore, dated 11.12.2015.

(2.) The petitioner, being the husband, had suffered with an order passed by the Judicial Magistrate No.III, Vellore by order, dated 18.11.2014 in M.C.No.01 of 2011. By the said order, the learned Magistrate has directed the petitioner to pay a sum of Rs.5000 to the respondent wife and also to pay a sum of Rs.5000/- to two children of him per month as maintenance.

(3.) As against the said order, the petitioner has preferred an Appeal before the Appellate Court i.e, the Court of Principal Sessions Judge, Vellore. In preferring the said appeal, there is a delay and inorder to condone the said delay, the petitioner had filed necessary petition before the said Court. The said condone delay petition numbered as Crl.M.P.No.2512 of 2015 was taken up for hearing and a conditional order was passed by the learned Judge in the said Crl.M.P.No.2512 of 2015 on 23.11.2015.