E.V.GOPALAKRISHNAN Vs. ASHIN KRISHNA

JUDGEMENT

(1.) The petitioner is the father and the respondent is the son.

(2.) The respondent, while he was a minor, had obtained an order against the petitioner under Section 125(1) of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code') in M.C.No.411/2013. As per the order dated 23.12.2014 in M.C.No.411/2013, the court had directed the petitioner to pay Rs.1,500/- per month as maintenance to the respondent. The aforesaid order was passed on the basis of a compromise entered into between the parties.

(3.) The respondent filed C.M.P.No.436/2019 in the Family Court, Kannur on 21.08.2019 for realisation of the arrears of maintenance due from the petitioner from 23.12.2014 to 19.09.2018, the date on which the respondent attained majority. The respondent alleged that the petitioner had made wilful default in payment of the amount of maintenance ordered to be paid to him by the court.