THIYAGARAJAN Vs. POONGODI

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 15.09.2006, passed by the Chief Judicial Magistrate, Namakkal in M.C.No.14 of 2006, this criminal 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 such maintenance.