CHENNA Vs. MATHIYALAGAM ALIAS CHINNARAJ

JUDGEMENT

(1.) Aggrieved by the order of the Second Additional Sessions Judge, Salem dated 16.04.2002, made in CRP.No.27 of 1998, reversing the order dated 30.03.1998, made in M.C.No.1 of 1996 on the of the Judicial Magistrate No.II, Mettur, the petitioners have preferred the above revision before this Court.

(2.) According to the first petitioner, the marriage between herself and the respondent took place on 25.10.1989 at Dasakaradu Perumal Koil, Panapuram, as per their caste custom. Out of the said wedlock, the petitioners 2 and 3 were born to them. It is the further case of the first petitioner that from the beginning, the parents of the respondent were not extending co-operation in running the family and always giving pinpricks to the first petitioner. She has also stated that the respondent often ill-treated her and the respondent driven her away from the matrimonial home along with their child. It is further stated that in spite of variation, the respondent continued the illtreatment. Having no remedy and unable to maintain herself, the petitioners filed M.C.No.1 of 1996 before the Judicial Magistrate No.II, Mettur claiming Rs.500/- per month for each one of them.

(3.) The respondent filed a counter statement disputing various averments including the marriage said to have taken place on 25.10.1989 and the place as alleged by the first petitioner.