SINGARAVELU Vs. SATHYA

JUDGEMENT

(1.) CHALLENGING and impugning the order dated 12.10.2006 passed by the District Munsif cum Judicial Magistrate, Parangipettai, Cuddalore District, in M.C.No,6 of 2005, this criminal revision case is focused.

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

(3.) THE learned counsel for the revision petitioner, by inviting the attention of this Court to the various portions of the evidence, would develop her argument that absolutely there is no shard or shred, miniscule or scintilla, molecular or iota of evidence to point out that Sathya is the child of Singaravelu and in such a case, without any rhyme or reason, the Magistrate simply mulcted the revision petitioner-Singaravelu with the liability to pay maintenance in favour of Sathya.