SHANMUGASUNDARAM Vs. CHINNAMMAL

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 09.03.2007, passed by the District Munsif-cum-Judicial Magistrate, Kodumudi in M.C.No.5 of 2006, 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: (a) The respondent herein filed m.c.no.5 of 2006 under section 125 of Cr.P.C. as against the revision petitioner herein claiming maintenance. (b) Inasmuch as the revision petitioner resisted the claim, enquiry was conducted. during enquiry, on the side the of the wife/respondent herein, P.Ws. 1 and 2 were examined. on the side of the husband/petitioner herein, r.ws.1 and 2 were examined and exs.r1 to r3 were marked. (c) Ultimately the trial court awarded a sum of rs.1,000/- in favour of the respondent herein payable by the revision petitioner.

(3.) THE point for consideration is as to whether there is any perversity or non-application of law in awarding maintenance.