EASWARI Vs. V KANAGARAJ

JUDGEMENT

(1.) PETITION filed under Section 397 r/w 401 of Cr.P.C. against the judgement dated 25.7.2005 passed by the Family Court, Coimbatore, in M.C.No,58 of 2004. Challenging and impugning the judgement dated 25.7.2005 passed by the Family Court, Coimbatore, in M.C.No,58 of 2004 this criminal revision case is focussed.

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

(3.) THE point for consideration is as to whether there is any perversity or non-application of law in dismissing the claim of the revision petitioners herein for maintenance as against the respondent herein.