KHAJA MOHAMMED NOORUDDIN Vs. KHAJA MOHAMMED FASIUDDIN

JUDGEMENT

(1.) ANIMADVERTING upon the judgment dated 28.02.2007, passed by the II Additional Family Court, Chennai in M.C.No.356 of 2005, this criminal revision is focussed.

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

(3.) HEARD the learned counsel for the revision petitioner who would reiterate the grounds of revision and submit that whatever might be the circumstance, the compensation awarded is on the higher side.