MOHANAKANNAN Vs. RENGAM

JUDGEMENT

(1.) For the sake of convenience, the parties will be referred to by their name.

(2.) Mohanakannan got married to Sri Rengam on 17.11.1996 and they have one child, namely, Vigneshkumar [the second respondent herein] through the wedlock. Since their marriage ran into rough weather, the spouses got estranged. Sri Rengam initiated proceedings under Section 125 of the Code of Criminal Procedure in M.C.No.38 of 2016, before the Family Court, Tirunelveli, against Mohanakannan, claiming maintenance of Rs.20,000/- per month for herself and for her minor son, namely, Vigneshkumar. Mohanakannan entered appearance and contested the claim.

(3.) On behalf of Sri Rengam, she examined herself as P.W.1 and marked 5 Exhibits as Exs.P.1 to P.5. Mohanakannan examined himself as R.W.1 and did not mark any document.