RAMATHAL Vs. RAMASAMY GOUNDER THOKATHAPPAN

JUDGEMENT

(1.) This revision is filed by the petitioners, the alleged wife and son, against the order passed in M.C. NO. 15 of 1991, on the file of Judicial Magistrate Mettupalayam, dismissing the application filed by the petitioners against the respondent claiming maintenance.

(2.) This revision has to be disposed of on a short ground. It is the case of the petitioner that the marriage was performed in the year 1960, between the 1st petitioner and the respondent and for 12 years they lived together and out of their wedlock, the 2nd petitioner was born.

(3.) On behalf of the petitioners, during the course of enquiry, P.Ws. 1 to 8 were examined, Exs. P. I to P.5 were marked, while on the side of Respondent R.Ws. 1 to 7 were examined and Ex. R. 1 was marked.