RAVICHANDRAN Vs. VANMATHI

JUDGEMENT

(1.) PETITION filed under Section 397 r/w 401 of Cr.P.C. to call for the order dated 16.11.2005 passed by the Additional District Judge, Fast Track Court No.1, Cuddalore at Chidambaram, in C.R.P.No,76 of 2004 and set aside the same.) Challenging and impugning the order dated 16.11.2005 passed by the Additional District Judge, Fast Track Court No.1, Cuddalore at Chidambaram, in C.R.P.No,76 of 2004, this criminal revision case is focussed.

(2.) A 'resume' of facts, which are absolutely necessary and germane for the disposal of this criminal revision case would run thus: The respondent herein filed the M.C.No,6 of 2000 before the District Munsif-cum-Judicial Magistrate, Portanava, which Court awarded maintenance in a sum of Rs.500/- per month payable by the revision petitioner herein in favour of the respondent from the date of the order, so to say 24.11.2004, and not from the date of filing of the M.C.No,6 of 2000.

(3.) HOWEVER, at the hearing, the learned counsel for the revision petitioner would make a supine submission to the effect that the petitioner would be satisfied if the consequences of the orders are made explicit and direction given to that effect.