CHELLADURAI Vs. MUNIAMMAL

JUDGEMENT

(1.) THIS is a revision preferred by the husband Chelladurai, against the order dated 11.11.1992 in Cri. R.C. No. 8 of 1991, on the file of the Sessions Court, Nagapattinam, granting maintenance of Rs. 150/ - p.m. to the wife and Rs. 100/ - p.m. to the minor son, by setting aside the order made in M.C. No. 191 of 1983 on 31.5.1991 by the Judicial Magistrate No. 1, Mayiladuthurai, dismissing the maintenance petition filed by the wife Maniammal.

(2.) THE facts of the case are as follows :

(3.) THIS petition was contested by the husband/petitioner herein by filing a counter. He resisted the petition for maintenance by stating that she was not the wife and that the child was not born to him.