A ANANDARAJ Vs. K GEETHA

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 29.11.2004, passed by the Family Court, Coimbatore, in M.C.No,84 of 2003, this revision is focussed.

(2.) A 'resume' of facts which are absolutely necessary and germane for the disposal of this revision would run thus:

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