SELVAN SINGH Vs. NAGAMANI

JUDGEMENT

(1.) What defences are and are not available to the children to resist the claim for maintenance under S.125 Cr. P.C. raised against them by their parents This question arises for consideration in this revision petition directed against an order passed under S.125 Cr. P. C. by the Family Court directing the petitioners to pay an amount of Rs. 350 & Rs. 250 respectively to the respondent herein admittedly their father.

(2.) The relationship and status of the parties are not disputed. The claimant - father contended that he is unable to maintain himself and that the petitioners herein, his sons are refusing and neglecting to maintain him.

(3.) Various contentions were raised. The claimant - father is not unable to maintain himself. The petitioner's--sons are not having sufficient means. The claimant - father had neglected and refused to maintain the petitioners herein during their minority and it was their mother who brought them up and educated them. The claimant - father was leading a licentious life discarding the mother of the petitioner. He was living along with two other ladies. The petitioners are willing to maintain the claimant, their father on condition that he lives with them. These appear to be the contentions raised before the Family Court.