LAWS(KER)-2020-10-427

MANOJ Vs. GAYATHRI

Decided On October 23, 2020
MANOJ Appellant
V/S
GAYATHRI Respondents

JUDGEMENT

(1.) The revision on hand is filed against an order passed by Family Court, Thrissur on 29.10.2019 in M.C No.610 of 2017. The respondent and the petitioners in the M.C respectively are the revision petitioner and the respondents. M.C was filed seeking for enhancement of maintenance amount ordered in M.C No.373/2010. By virtue of the impugned order the Family court has enhanced the amount payable as maintenance and directed the respondent to pay Rs.7,000/- and Rs.5,000/- respectively to 1 st and 2nd petitioners with effect from 13.12.2017, the date of the petition .

(2.) The facts relevant for disposal of the revision on hand are stated in brief hereunder:

(3.) The respondent filed objection contending that Bricks and Tiles Manufacturing Unit is not run by him at Guruvayoor and is not earning Rs.50,000/- therefrom as averred by the 1 st petitioner. According to him, he does not own any landed property. Admittedly, he is working as a room boy in Madura Lodge at Guruvayoor and is earning only Rs.6,000/- as salary. According to him, out of the sum, Rs.4,000/- is paid monthly to the petitioners as maintenance and with the sum left, expenses of his own and that of his aged and ailed parents are also meted out. According to him, circumstances being so, he is incapable of paying any additional sum towards maintenance as claimed by the petitioners. According to him, the 1st petitioner is also employed and earns income. She is partner of an Ice Manufacturing Unit and is getting Rs.50,000/- monthly therefrom. It is contended that Rs.4,000/-, the amount now stands ordered and paid to petitioners 1 and 2 as maintenance is a reasonable sum, sufficient to meet all their genuine expenses and the claim now made for additional sum towards maintenance being devoid of basis is only to be discarded.