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.