S VENKATESAN Vs. POWNAMMAL

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 10.07.2006 passed by the learned Chief Judicial Magistrate, No.I, Krishnagiri in M.C.No,7 of 2005, this criminal revision is focussed.

(2.) A 'resume' of facts, which are absolutely necessary for the disposal of this criminal revision could succinctly and precisely be set out thus:

(3.) THE point for consideration is as to:- "Whether, there is any perversity or non-application of law in awarding maintenance by the Magistrate Court?