VALERIAN D SOUZA Vs. SARITHA D SOUZA

JUDGEMENT

(1.) Even though the matter is posted for orders, with the consent of the learned counsel for the parties, the matter is heard finally.

(2.) The petitioner and respondent herein are the legally wedded husband and wife and their marriage was solemnized on 25/4/2015 at Vorkady, Kerala State. After marriage, the petitioner No.1 was residing with her husband in his house. Later, in view of the differences between them, in the year 2018, the wife along with her children, returned to her paternal house and thereafter, filed Crl.Misc.Case No.22/2022 under Sec. 125 of Cr.P.C. before the Family Court, Mangaluru seeking maintenance. Inspite of service of summons, the petitioner-husband did not appear he had been placed exparte before the Family Court. The Family Court after hearing the learned counsel for the respondent-wife by order dtd. 12/7/2022 directed the petitioner-husband to pay monthly maintenance of Rs.8,000.00 to the respondent No.1-wife and Rs.5,000.00 each to respondent Nos.2 and 3-children, from the date of petition. Being aggrieved by the same, the petitioner- husband has filed this petition before this Court.

(3.) Heard the learned counsel for the parties. Perused the impugned order passed by the Family Court.