UNAIS P. Vs. KOULA P.K.

JUDGEMENT

(1.) The revision petitioner is the respondent in the case M.C.No.53/2019 on the file of the Family Court, Thalassery.

(2.) The aforesaid case was filed against the petitioner by the respondents herein claiming maintenance at the rate of Rs.10,000/- each for them.

(3.) The first respondent is the wife of the petitioner and the second respondent is the child, now aged 4 years, who was born in their wedlock. The respondents claimed maintenance from the petitioner on the allegation that he failed to pay any amount as maintenance to them from March, 2015 onwards. The respondents alleged that the petitioner is a person working abroad and he has got income of more than Rs.1,00,000/- per month.