D SHANMUGHAM Vs. POTTIAMMAL

JUDGEMENT

(1.) This is a revision filed by the petitioner Shanmugham, eldest son of the respondent Pottiammal, against the order of maintenance dated 12-2-1993, in M.S. No. 2 of 1992, on the file of Judicial Magistrate No. 2, Kancheepuram, on the application filed by the respondent/mother, claiming maintenance under S. 125, Cr. P.C.

(2.) On 5-1-1992, the petition under S. 125, Cr. P.C. was a led by the respondent/mother in M.C. No. 2 of 1992 before the learned Judicial Magistrate No. 2, Kancheepuram. The petitioner being the eldest son of the respondent herein has filed his counter on 18-3-1992. Thereafter, mother/Pottiammal was examined before the trial Court on 4-6-1992 and 10-7-1992. The son/Shanmugham was examined on 28-1-1993. After the evidence of both mother and son was over and after hearing both the parties, learned Judicial Magistrate by his order dated 12-2-1993, allowed the claim case of the respondent herein, directing the petitioner to pay a sum of Rs. 300/- per month as maintenance to his mother, the respondent herein, from the date of application viz. 6-1-1992. Aggrieved over this order, the present revision has been resorted to by the petitioner, the eldest son of the respondent/mother.

(3.) Heard the learned counsel appearing for the revision petitioner. Though notice had been served on the respondent, she has not appeared either in person or through any counsel.