SAJEEVAN Vs. JEEJA AND ORS.

JUDGEMENT

(1.) The petitioner is the father and the second respondent is the son. The first respondent is the former wife of the petitioner. The second respondent was born in their wedlock.

(2.) The respondents had filed an application as M.C.No.618/2013 against the petitioner for enhancement of the maintenance awarded to them in M.C.No.91/1999. As per Ext.P2 order dated 25.06.2014 in M.C.No.618/2013, the petitioner herein was directed to pay enhanced maintenance at the rate of Rs.4,500/- per month to the first respondent and at the rate of Rs.4,600/- per month to the second respondent from the date of that order.

(3.) The respondents filed an application as M.P (Exe) No.843/2019 under Section 128 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code') for execution of Ext.P2 order. The Family Court, Thrissur issued notice to the petitioner to appear in the aforesaid application.