E. 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.C. No. 2 of 1992, on the file of Judicial Magistrate No. 2, Kancheepuram, on the application filed by the respondent/ mother, claiming maintenance Under Section 125, Cr.P.C.

(2.) ON 6.1.1992, the petition Under Section 125, Cr.P.C., was filed 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 case of the respondent herein, directing the petitioner to pa'

(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.