GNANASELVAM Vs. C.K. MADHAVAN

JUDGEMENT

(1.) THIS revision has been filed by the alleged wife of the respondent herein claiming maintenance on the ground that she has been deserted by the respondent herein.

(2.) IT may not be necessary for me to go into the minute details of the case. The circumstances under which this revision has come to be filed is as follows:

(3.) On going through the records and the evidence, I find that the petitioner who has examined herself as P.W.1 has admitted that at the time of marrying the respondent herein, her erstwhile husband namely Palayam was alive. In view of the specific admission, it is seen that the marriage is null and void. In support of this, reliance was placed by the counsel for the respondent on KHEMCHAND OM PRAKASH SHARMA vs. STATE OF GUJARAT AND ANOTHER reported in, 2000 S.C.C Cri. 748, wherein the Supreme Court has held that during the subsistence of the first marriage, any second marriage is null and void and therefore, the Courts below committed a mistake in granting maintenance in favour of the applicant. The said observation is being fortified by the concluding paragraphs of the said judgment where their Lordships held that "the marriage of a woman in accordance with the Hindu rights with a man having a living spouse is a complete nullity in the eye of law and she is not entitled to the benefit of Section 125 of the Code." Consequently, I feel that the learned Sessions Judge is perfectly justified in allowing the orders passed by the learned Magistrate awarding maintenance. Consequently, this revision is dismissed.