S K MANICKAM Vs. MINOR PRAGADEESAN

JUDGEMENT

(1.) THE petitioner herein who is the father of the minor children filed this revision against the award of maintenance to school going minor children aged about 10 years and 8 years respectively.

(2.) FOR the purpose of convenience the parties are referred to as per their rank in the trial court.

(3.) THE facts that the the respondent, got married to the 1st petitioner on 25.01.1993 and the first petitioner gave birth to the petitioners 2 and 3 in the course of their wedlock and thereafter misunderstanding arose between the parties and the first petitioner along with her children on one hand and the respondent have been living separately from July 1997 and the respondent has till date of M.C. not taken any steps either for the custody or for visitation rights of the children and has not made any efforts to send any amount for the maintenance of the children are not denied.