GURUSAMY Vs. RAJESWARI

JUDGEMENT

(1.) PETITION filed under Section 397 r/w 401 of Cr.P.C. against the order dated 20.12.2006 passed by the Judicial Magistrate No,2, Karaikal, in M.C.No.17 of 2004.) Challenging and impugning the order dated 20.12.2006 passed by the Judicial Magistrate No,2, Karaikal, in M.C.No.17 of 2004, this criminal revision case is focussed.

(2.) COMPENDIOUSLY and consciously, the facts absolutely necessary and germane for the disposal of this criminal revision case would run thus:-

(3.) THE point for consideration is as to whether there is any perversity or non-application of law on the part of the Magistrate in awarding maintenance as aforesaid.