REYNOLDS ALIAS JAMAES Vs. DENISE

JUDGEMENT

(1.) CHALLENGING and impugning the order dated 29.11.2006 passed by the Family Court Judge, Pondicherry, in M.C.No,22 of 2003, this criminal revision case is focussed.

(2.) COMPENDIOUSLY and concisely, the facts absolutely necessary and germane for the disposal of this criminal revision case would run thus:- The respondents herein filed the M.C.No,22 of 2003 under Section 125 of Cr.P.C. before the Family Court, Pondicherry, claiming maintenance from the revision petitioner herein. Since the revision petitioner resisted the claim, enquiry was conducted.

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