MAYAKRISHNAN Vs. M THANGESWARI AND MUTHURATHI

JUDGEMENT

(1.) By consent, the main Revision itself is taken up for final disposal.

(2.) The revision Petitioner is the husband and challenging the vires of the order, dated 13.09.2010 made in M.C. No. 56 of 2008 on the file of the Court of Judicial Magistrate, Sivakasi, awarding maintenance at the rate of Rs. 1,500/- each to the Respondents herein, the present Revision Petition is filed.

(3.) A perusal of the typed set of documents would disclose that the marriage between the Petitioner and the first Respondent was solemnized on 24.03.2002 as per the wishes of the elders of both the family and out of wedlock, three girl children were born. The second girl child died within one year.