ALEKUTTY Vs. AMINA

JUDGEMENT

(1.) Revision petitioner is the respondent in MC 34 of 1982 before the Additional Judicial Magistrate of the First Class, Kozhikode. The challenge is against the order of the Sessions Judge granting maintenance reversing the order of the Trial Court.

(2.) The parties will be referred to in this order by their ranking before the Trial Court.

(3.) First petitioner claiming herself to be the wife of the respondent filed the petition for maintenance for herself and her minor son (second petitioner). It is alleged in the petition that she was taken into the house of the respondent as a helper to the inmates of his house, that she and the respondent fell in love, that she became pregnant, that she informed his parents about it, that at the intervention of mediators the marriage was conducted on 5-10-1981 and that the second petitioner was born on 27-12-1981. Respondent filed counter disputing the marriage and paternity of the child.