SUBBARAYAN Vs. CHELLAMMAL

JUDGEMENT

(1.) HUSBAND of the first plaintiff is up in arm as against the second plaintiff, who claimed herself as his daughter, he slams at his wife/first plaintiff for they having claimed maintenance from him.

(2.) APPELLANT /defendant married the first plaintiff, namely, Chellammal. Due to difference of opinion arose between them, they fell apart. She was driven away when she was carrying the 2nd plaintiff in her womb, while she was 7 months old. First plaintiff is in her parent's house and the defendant is in another house with another lady, namely, Lakshmi. He went through a bigamous marriage with Lakshmi. He is happy with two children through Lakshmi. In the circumstances, 1st plaintiff sought for maintenance for herself and for her daughter/second plaintiff with a charge over defendant's property. This is the gist of the plaint pleadings.

(3.) THE Trial Court framed necessary issues and tried the suit. The first plaintiff examined herself as P.W.1 and Sambath, Kuppusamy as P.Ws.2 and 3 and marked Exs.A1 to A14, while defendant Subbarayan examined himself as D.W.1 and marked Exs.B1 to B6.