GAJAPATHY KUMARASAMY Vs. C ANITHA

JUDGEMENT

(1.) CIVIL revision petition filed under Article 227 of the Constitution of India against the order dated 25.07.2007 passed by the learned II Additional Judge, Family Court, Chennai in I.A.No.1314 of 2007 in O.P.No,3273 of 2006 on the file of II Additional Family Court, Chennai.) Inveighing the order dated 25.07.2007, passed by the learned II Additional Judge, Family Court, Chennai in I.A.No.1314 of 2007 in O.P.No,3273 of 2006, this civil revision petition is focussed.

(2.) HEARD the learned counsel for the respondent. Despite printing the name, no one appeared for the petitioner and there was no representation on his behalf.

(3.) THE learned counsel for the respondent herein would submit that the revision petitioner is working as a Computer Engineer in Tata Consultany Services earning a sum of Rs.40,000/- per month which fact was not denied by him previously he was working in USA and such a man can very easily pay a sum of Rs.12,000/- per month to his wife and daughter and as such, no interference with the order passed by the lower Court is necessary.