VASANTHI Vs. K BALASINGH, S/O KRISHNAN

JUDGEMENT

(1.) This petition has been filed seeking to set aside the judgment and order dated 10.04.2018 passed in C.C.No.6499 of 2010 on the file of the IX Metropolitan Magistrate Court, Saidapet, Chennai, confirmed by the judgment and order dated 09.04.2019 passed in C.A.No.309 of 2019 on the file of the Principal Sessions Court, Chennai.

(2.) The precis of the facts is as under:

(3.) Heard Ms.P.Vasanthi (de facto complainant)- Party in Person, who, submitted that both the Courts below have failed to appreciate the evidence on record in a proper perspective.