RMT.TEEKAA RAMAN,J. - (1.) This Criminal Revision Case is filed by the wife for enhancement of maintenance awarded by the learned Judge, Family Court, Salem, in M.C.No. 25 of 2009 dated 31.07.2013.
(2.) For the shake of convenience, the parties are referred to as per the ranking before the trial Court.
(3.) The brief facts, which are necessary for determination of the case, are as follows:- (i) The marriage between the petitioner and the respondent was solemnized on 28.05.2007 at Sakthi Duraisamy Thirumana Mahal, Erode, as per Hindu rites and customs. (ii) In the counter, the respondent/husband denied various averments and inter alia contended that the revision petitioner/wife lived with him in abroad (Canada) only for eight days and she deserted the matrimonial home on her own accord and entitled for any maintenance. (iii) Pending trial, the respondent/husband has filed an application, being represented by his father as Power Agent, to conduct the case before the Family Court, Salem, which has resulted in Crl. O.P. No. 2606 of 2011 and this Court, after taking into consideration the earlier decision of this Court in the case of Pavithra v. Rahul Raj reported in AIR 2003 Madras 138 , has allowed the father of the respondent/husband to represent and conduct the case as the respondent's Power of Attorney subject to the legal limitations.;