JOHNSON Vs. JAYA PUSHPARANI AND ORS.

JUDGEMENT

(1.) THIS revision by the husband is directed against the order made in M.C. No. 17 of 1993, on the file of Judicial Magistrate No. 2, Pudukkottai, awarding maintenance to the wife/1st respondent herein at Rs. 300/ - per month and to the minor son/2nd respondent herein at Rs. 100/ - p.m.

(2.) THE wife filed me petition for maintenance in M.C. No. 17 of 1993, before the Judicial Magistrate No. 2, Pudukkottai, stating that both the petitioner and the 1st respondent were living together as husband and wife, even prior to the marriage, which was performed on 23.10.1989 in a Christian Church and registered with the Registrar of Indian Christian Marriages, Pudukkottai, and after the birth of the child, the 2nd respondent herein, the petitioner/husband left the company of the wife and child and neglected to maintain them.

(3.) THE learned Judicial Magistrate, after considering the relevant materials produced by both the parties, had come to the conclusion, that the marriage was solemnised in between the petitioner and the 1st respondent, and the 1st respondent is the legally wedded wife of the petitioner, and the petitioner is the cause for the birth of the minor son/2nd respondent herein. Consequently, the learned Judicial Magistrate directed the petitioner to pay maintenance to the respondents at the rate mentioned above. Aggrieved over the said order, the present revision has been filed by the petitioner/husband.