ASHWINI Vs. IRAYYA

JUDGEMENT

(1.) The wife and son have filed RPFC No.200040/2023 challenging grant of Rs.8,000.00 and Rs.4,000.00 respectively as monthly maintenance. The husband is also before this Court in RPFC No.200004/2023 challenging the award of the said sum.

(2.) The husband though served with the notice did not choose to enter appearance and contest the proceedings.

(3.) The Family Court taking note of the fact that the Ex.P.4 indicated that he was possessing 08 acres 30 guntas of land and he also own a tractor, has come to the conclusion that a sum of Rs.8,000.00 and Rs.4,000.00 to the wife and son would be adequate maintenance. The Family Court has also directed the husband to bear the educational expenses of his son.