N. HARIKRISHNAN Vs. PARAMESHWARI

JUDGEMENT

(1.) The plaintiff in O.S.No.6 of 2014 on the file of the Family Court, Dindigul has filed the present appeal challenging the dismissal of his suit which was filed for a declaration that the first defendant is not his legally wedded wife and the second defendant is not his legitimate son. The plaintiff had further prayed that the defendants should not make any claim as if they are the wife and son of the plaintiff.

(2.) The plaintiff had married one Nagavalli and he is blessed with three sons namely Sethupathi, Boopathi and Pasupathi. There is no marriage between the plaintiff and the first defendant and they have never lived together as husband and wife. There is no connection between the plaintiff and the first defendant.

(3.) The first defendant and her mother made a request to the plaintiff to marry the first defendant. However, the plaintiff has not agreed for the same. Therefore, the first defendant for herself and for her son (born without marriage) claimed maintenance under Sec. 125 of Cr.P.C. In such circumstances, the status of the plaintiff has become doubtful and there is a possibility of wrong perception being created as against him. Hence, the present suit.