KALIAPPAN Vs. PANCHAVARNAM

JUDGEMENT

(1.) PETITION under Sec. 482, Crl. P. C. praying to call for the records relating to Crl. R. P. No. 11 of 1990 on the file of Sessions Judge, Ramnad at Madurai and set aside the order dated 6. 8. 1990 passed in it.

(2.) SHORT facts are: The respondents have filed petition for maintenance under Sec. 125, Crl. P. C. against the petitioner. That petition was allowed awarding maintenance of Rs. 200 each to respon-dents 1 and 2. Aggrieved by that order, the petitioner filed Crl. R. P. No. 11 of 1990 before the sessions Judge, Ramnad at Madurai . On 6. 8. 1990, no representation was made for the petitioner and petitioner was absent and so the criminal revision petition was dismissed by the learned sessions Judge. Aggrieved by the same, the petitioner before the learned sessions Judge, has come forward with this petition.