SUBBULAKSHMI Vs. SIVASUBRAMANIAM

JUDGEMENT

(1.) Aggrieved by the order of dismissal of her petition-M.C.No.1 of 1995 on the file of the District Munsif-cum-Judicial Magistrate, Perundurai, wife has filed the above Revision. She filed the said petition under Section 125, Cr.P.C. claiming maintenance at the rate of Rs.1,000/- per month from the date of petition. The said claim was resisted by the respondent. The learned District Munsif-cum-Judicial Magistrate, after holding that there was no valid marriage between the petitioner and the respondent and in the absence of acceptable evidence, dismissed her petition for maintenance; hence the present Revision.

(2.) Heard the learned counsel for the petitioner as well as respondent.

(3.) The point for consideration in this Revision is whether there was a marriage between the petitioner and the respondent in 1971 as claimed by the petitioner, and if so, what is the quantum of maintenance payable to her?