M. SIVARAMAN Vs. S. VEERARAGHAVAN

JUDGEMENT

(1.) HEARD the submissions made by Mr.T.Antony Arulraj, learned counsel appearing on behalf of the revision petitioner and perused the grounds of revision, copy of the order of the court below challenged in the revision and also the connected records produced in the form of typed-set of papers.

(2.) THE petitioner in the revision petition filed a petition before the learned Additional Chief Judicial Magistrate, Madurai, claiming maintenance from his sons, who are respondents 1 and 2 herein, under Section 125 Cr.P.C. The same was taken on file by the learned Additional Chief Judicial Magistrate, Madurai, on his file as M.C.No.33 of 2007.

(3.) THE learned Additional Chief Judicial Magistrate, Madurai, after trial, came to the conclusion that the revision petitioner was not able to prove that he was a person having no sufficient means to maintain himself. Accordingly, negativing the claim of the revision petitioner for getting maintenance from respondents 1 and 2, who are his sons, dismissed the said maintenance case by the impugned order, dated 13.12.2011. Aggrieved by the same and questioning the correctness, propriety and legality of the said order, the present revision case has been filed by the revision petitioner, on various grounds set out in the grounds of revision.