S SETHUPATHI Vs. P BHUWANESWARI

JUDGEMENT

(1.) THIS Criminal Revision has been directed against the order, dated 28.04.2004, made in M.C.No.17 of 2000 on the file of the Family Court, Coimbatore.

(2.) THE brief facts of the prosecution case is as follows :

(3.) PER contra, Mr.C.Deivasigamani, learned counsel appearing for the respondents would contend that the respondents have established their claim. Apart from examining herself, the first respondent has produced the marriage invitation between herself and the revision petitioner and also a copy of the complaint, dated 30.11.1999 given before the police as Ex.P.2 and also a xerox copy of the agreement entered into between the revision petitioner and the first respondent, wherein the revision petitioner has admitted that the first respondent is his wife and also the paternity of the minor second respondent. The learned counsel drew the attention of this court to the other documents on the side of the respondents and also the evidence.