TONY KUNJUVAREETHU Vs. LINY TONY

JUDGEMENT

(1.) The petitioner is the respondent in a proceedings pending before the Family Court under Section 125 Cr.P.C. His wife is the claimant/petitioner in the said proceedings. Ext.P1 is the petition filed by the wife of the petitioner. The prayer (a) in the said petition is:

(2.) The application was opposed. Technical arguments were raised. At that stage, the respondent/wife filed Ext.P(2) application to permit her to amend the petition. What is the amendment sought? The respondent prayed that her daughter may formally be arrayed as a party in the petition. By way of abundant caution, she prayed that the word 'each' may be added at the end of prayer (a) to make it clear that maintenance was being claimed at Rs. 10,000/- per month each for the respondent and her child.

(3.) This application was also vehemently opposed. The court below, by the impugned order, allowed the same application.