PAPATHI Vs. VELUSAMI

JUDGEMENT

(1.) RESPONDENT has not denied either the marriage or paternity. He has put the blame squarely on his wife alleging that she was living separately without any sufficient cause. He further stated that he had no money to pay any sum as maintenance and as a matter of fact, the first petitioner through the second petitioner has instituted a suit for partition.

(2.) LEARNED enquiring Magistrate, on appreciation of the oral and documentary evidence placed for his scrutiny, accepted the case of the petitioner and directed the respondent to pay to each one of the petitioners rs. 100 every month from the date of his order.