M VELUSAMY Vs. REVATHI

JUDGEMENT

(1.) When the husband has substantially participated in the enquiry proceedings, i.e., by filing counter and by cross-examining witnesses and by adducing his own evidence, whether it is open to the husband to contend that the order passed by the learned Magistrate is an exparte order and that it should be remanded for further enquiry?

(2.) When the husband who is legally as well as morally bound to maintain the children, especially the daughter suffering from Cancer, omitted and neglected to maintain her even after the Court passing the order giving indulgence by ordering payment by instalments, whether he is entitled to prosecute the Revision Petition filed by him?

(3.) Challenging the alleged exparte order, dated 17.06.2017 passed by the learned Judicial Magistrate, Dharapuram, in M.C.No.20 of 2013, wherein the petitioner herein / husband was directed to pay monthly maintenance amount of Rs.20,000/- (Rs.10,000/- to the first respondent / wife, Rs.5,000/- to the second respondent / daughter and Rs.5,000/- to the third respondent / daughter), from the date of petition, i.e., from 29.07.2013, this Criminal Revision Case has been filed by the petitioner / husband.