KAMAL DURGANAND PAGI Vs. DURGANAND ALIAS GURU PAGI

JUDGEMENT

(1.) Heard Mr. A. F. Diniz, learned Advocate for the petitioner and Mr. Pavithran A. V., Advocate for the respondent.

(2.) Rule. By consent heard forthwith.

(3.) By this petition under Article 227 of the Constitution of India, the petitioner takes exception to the Judgment and order dated 13th December, 2010 passed by the Additional Sessions Judge, South Goa, Margao, in Criminal Revision Application No. 56/2010 by which revision preferred against an order dated 14th May, 2010 passed by learned JMFC, Canacona in Maintenance Application no.1/M/2010 was dismissed.