K. MURUGAN Vs. M. MAHESWARI

JUDGEMENT

(1.) The brief facts of the case are as follows:-

(2.) The husband has filed a counter statement and resisted the maintenance case. The respondent had admitted the date of marriage, mode and place of marriage. It was submitted that the first son, Sridharan had been given on adoption to his elder sister, Dhanalakshi. The second son had drowned while taking bath in sea. The third child is the daughter and staying with her mother. The respondent further stated that the divorce petition had been filed in I.D.O.P.No.1634 of 2007, on the file of I Additional Family Court, Chennai and the case has been compromised after payment of consideration to the petitioner/wife. The respondent denied the allegation levelled against him by his wife that he is an alcoholic and that he had illicit relation with one Nirmala. The respondent further stated that his gross income was a sum of Rs.24,390/-, but he does not get any other income through any other business as alleged. The respondent further stated that without his knowledge, the petitioner has taken baptism and converted from Hinduism to Christianity.

(3.) On verifying the averments of both parties, the learned judge had framed necessary issues. On the side of the wife, the wife was examined as P.W.1 and she had marked ten exhibits viz., marriage invitation, joint photo, paper publication, pawn broker receipts for pledging the jewels, settlement of hospital bills, letter sent to the employer, letter from "Jesus Calls", photo showing conversion into Christianity, identity card of respondent. On the side of the respondent, the respondent was examined as R.W.1 and 13 documents were marked viz., T.C. of respondent's son, community certificate, family card, letter from Anthony to the respondent, complaint from local residents made against the petitioner, pay slip, electric charges, copy of divorce petition, baptism certificate, copy of the complaint before the All Women Wing Police Station against the petitioner.