SUMAIYYA BANU Vs. SYED MUJEEB

JUDGEMENT

(1.) R.P.F.C.No.144/2015 is filed by the husband against his wife and children, similarly, the said wife and children have filed R.P.F.C.No.5/2016 against the husband of the first petitioner herein, who is the father of the remaining petitioners. While, the husband has filed this petition seeking setting-aside of the order dated 29.06.2015 passed by the Family Court, at Shimoga, (henceforth for brevity referred to as "The Family Court") in C.Mis.No.42/2013, wherein the husband is ordered to pay maintenance at Rs. 2,000/- per month to his children, the other petition filed by the wife and children are for fixation of maintenance at the rate of Rs. 5,000/- per month, including the maintenance to be ordered in favour of the wife.

(2.) Though this matter was listed in the admission list, at the consent from both side, both these petitions are taken up for its final disposal.

(3.) For convenience, the petitioner in RPFC No.144/2015 would be referred to as the husband and the first respondent therein as the wife and the remaining respondents as children.