Ajithkumar v. Shaima

This revision is preferred to set aside the order of the Court below issuing non-bailable warrant against the petitioner. As per the direction of this Court the Family Court Judge, Kozhikode had sent a copy of the order passed in CMP (EX)269/08 in M.C.403/03. The learned Judge had overruled the objections raised by the present petitioner and he is directed to make payment of maintenance allowance to the petitioner therein for the above 12 months. It is further observed that if he is not making any payment he is liable to be sentenced to undergo simple imprisonment for a period of six months. Already an order has been passed by the learned Family Court Judge and the remedy for the party is to challenge the said order in appropriate proceedings. So with liberty to challenge the said order the revision petition is closed. In order to enable the petitioner to get a copy and move for appropriate proceedings, the implementation of the order shall be deferred by a period of one month.

M.N. KRISHNAN, JUDGE.