K KRISHNAKUMAR ALIAS KUMAR Vs. SASIKALA ALIASKALA K

JUDGEMENT

(1.) PETITION filed under Section 397 r/w 401 of Cr.P.C. against the order dated 14.7.2006 passed by the Principal Judge, Family Court Chennai, in M.C.No,444 of 2003. Animadverting upon the order dated 14.7.2006 passed by the Principal Judge, Family Court Chennai, in M.C.No,444 of 2003, this criminal revision case is focussed.

(2.) COMPENDIOUSLY and precisely, the facts which are 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 in awarding maintenance by the lower Court.