SELVARAJ Vs. R SUSEELS

JUDGEMENT

(1.) THERE is no representation for the revision petitioner. Even in the previous hearing on 27. 08. 2007, there was no representation for the revision petitioner. Hence, the case was ordered to be posted under the caption "for Dismissal". As there is no representation for the revision petitioner, after hearing the arguments of the learned counsel for the respondents and also going through the Judgment of the Court below and also the evidence available on record, the order is passed on merits.

(2.) EVEN in the grounds of revision, it is not in dispute that the first respondent herein is the wife and the minor second respondent is the son of the revision petitioner. According to the first respondent, on 15. 03. 2000, the marriage between the revision petitioner and the first respondent was solemnized at Mohanur Sugar Factory, Annakalai Arangam hall as per hindu Customs and Rituals and that the second respondent born through the said wedlock on 14. 03. 2001. The first respondent, who was examined as P. W. 1 has deposed that her husband, the revision petitioner, after the birth of the minor, second respondent used to cause cruelty both physically and mentally and she was also driven out of her matrimonial home and therefore, she came out of the house and living with her parents with the minor, the second respondent. According to her, she could not maintain herself as well as the minor second respondent. She has further stated that the revision petitioner is having 10 acres of land and getting Rs. 40 ,000 /- per annum by way of agricultural income.

(3.) THE revision petitioner is directed to pay the balance of arrears of maintenance, within a period of three months from the date of receipt of the copy of this order before the trial court and to pay the future maintenance, as per the order passed by the trial court. .