B SABARIVASAN Vs. SUMATHY

JUDGEMENT

(1.) THIS revision has been preferred against the order passed in M. C. No. 9 of 2003 on the file of Judicial Magistrate No. 1,pollachi. The respondent/husband in M. C. No. 9 of 2003 is the revision petitioner herein.

(2.) M. C. No. 9 of 2003 was filed by the wife and minor daughter under Section 125 of Cr. P. C. claiming maintenance at the rate of rs. 1500/-per mensum to each of the petitioners.

(3.) BEFORE the trial Court, first petitioner/wife has examined herself as P. W. 1 and wedding invitation as Ex P1 and the copy of the petition in H. M. O. P. NO. 2 of 2002 filed by the respondent/revision petitioner herein as Ex P2 were marked. On the side of the respondent/husband R. Ws 1 to 4 were examined and Exs R1 to R11 were marked.