KANDASAMY GOUNDER Vs. PALANIAMMAL

JUDGEMENT

(1.) This revision is directed against the order of grant of maintenance to the respondents herein.

(2.) The second respondent is the son of the first respondent. According to the first respondent, she married the revision petitioner some eighteen years back and they lived together for some time and the second respondent was born through him. The revision petitioner demanded dowry from the first respondent; due to such harassment she was driven out of the matrimonial home and hence she lived separately. In the year 1998 panchayat was held and the revision petitioner did not agree to take back both the respondents. Therefore notice was issued to the petitioner on 20-04-1998 claiming maintenance for both the respondents. The revision petitioner sent a reply notice stating that the first respondent was not his wife and there was no marriage between them and the second respondent was not the son born to him.

(3.) On the above pleadings, the matter was tried by the learned Judicial Magistrate No.1, Dindigul.