K M S MANI Vs. TAMIZHARASI

JUDGEMENT

(1.) This petition coming on for hearing, on this day upon perusing the petition, and the Judgment of the Lower Court and the record in the case, and upon hearing the arguments of Mr. Calvin Jacob, Advocate for the petitioner, and of Mr. G. Govindan, Advocate for the respondents, the Court made the following order: 1. On the ground that the revision petitioner has been neglecting both of them the respondents prayed for maintenance to the tune of Rs. 200/- per month.

(2.) The case of the revision petitioner was that he was not the husband of the 1st respondent, that she was already married to another person and that the child was not born to him.

(3.) The trial Court after perusing the evidence adduced by both the sides, consisting of the oral evidence of the first respondent and the oral evidence of the revision petitioner and other six documents filed by the respondents decided that the 1st respondent was not the wife of the revision petitioner, disallowed her claim for maintenance for her and granted maintenance to the child, who at the time of the claim was thirty days old, at the rate of Rs. 75/per month. This order of the Additional Judicial First Class Magistrate, Coimbatore, dated 21.9.1981, is challenged in the present revision petition.