BOMMI Vs. MUNIRATHINAM

JUDGEMENT

(1.) THE plaintiffs in O. S. No. 202/2001 on the file of the Principal District Munsif Court, arni are the revision petitioners.

(2.) THE revision petitioners as plaintiffs have filed the suit against the respondent herein, showing him as defendant, for maintenance. THE first plaintiff claims that she is the legally wedded wife of the defendant and their marriage has been solemnised, according to the Hindu custom and rites, in the presence of the elders, on 17. 10. 1985. It is the further case of the revision petitioners, that the second plaintiff, by name Sonia (minor) is the child born to the first plaintiff and the defendant, due to their joint living as husband and wife, in pursuance of the above said marriage.

(3.) HEARD the learned counsel for the petitioners, Mr. V. Raghavachari and the learned counsel for the respondent, Mr. P. Valliappan.