ARUN AMALAN Vs. A. SANTHA DEVI

JUDGEMENT

(1.) This Criminal Revision has been preferred to set aside the order dated 04.03.2019 passed by the Judicial Magistrate, Ambattur in Crl. M.P. No. 4842 of 2018 in M.C. No. 15 of 2015.

(2.) For the sake of convenience, the parties will be referred to by their name.

(3.) Arun got married to Santha on 08.12.2008 and they have a son Prasad. The couple got estranged, pursuant to which, Santha filed M.C. No. 15 of 2015 before the Judicial Magistrate, Ambattur under Section 125 Cr.P.C. against Arun. Arun entered appearance and filed his counter, but did not contest the case. Therefore, the learned Magistrate passed an ex parte order in M.C. No. 15 of 2015 on 23.07.2018, directing Arun to pay Rs. 20,000/- per month towards maintenance for Santha and her son. Arun filed C.M.P. No. 4842 of 2018 in M.C. No. 15 of 2015 to set aside the ex parte order. Neither Arun nor his counsel seriously prosecuted the petition and therefore, the trial Court dismissed C.M.P. No. 4842 of 2018 on 04.03.2019. Challenging the said order, Arun is before this Court.