RAJENDRAN Vs. MEENAKSHI

JUDGEMENT

(1.) This Criminal Revision Petition has been filed aggrieved by the order passed by the Principal Sessions Judge, Villupuram, rejecting to take the Criminal Appeal on file, on the ground that the Appeal is barred by limitation.

(2.) The respondent filed an application under the Domestic Violence Act, before the Judicial Magistrate No.II, Villupuram, seeking for various reliefs including maintenance and medical expenses. The learned Magistrate, after considering the materials placed before the Court, by an order dated 06.04.2010 directed the petitioner herein to pay a sum of Rs.1,500/- per month towards maintenance and also to pay a sum of Rs.10,000/- every year towards medical and other expenses to the respondent.

(3.) The petitioner herein, aggrieved with the said order, filed an appeal before the Principal Sessions Court, Villupuram, under Section 29 of the Protection of Women from Domestic Violence Act, 2005.