XAVIOUR MUTHURAJ Vs. MARY ASHA

JUDGEMENT

(1.) "What's in a name ? That which we call a rose

(2.) Brief facts leading to the filing of this petition:

(3.) The marriage and the paternity of the child was disputed by the revision petitioner. But, the Court below, on a perusal of the oral and documentary evidence, came to the conclusion that the marriage between Mallika and the revision petitioner is true and the child is the one born between them and therefore, the child is entitled to be maintained by the revision petitioner.