R SYED MAQBOOL Vs. PARVEEN SULTANA

JUDGEMENT

(1.) PETITION filed under Section 397 r/w 401 of Cr.P.C. against the order dated 5.7.2006, passed by the Family Court, Coimbatore, in M.C.No.111 of 2005.) Animadverting upon the order dated 5.7.2006, passed by the Family Court, Coimbatore, in M.C.No.111 of 2005, this criminal revision case is focussed.

(2.) A summation and summarisation of the relevant 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 mind on the part of the Family Court Judge in appreciating the evidence and awarding the maintenance.