DAYA REJU Vs. REJU JOHN

JUDGEMENT

(1.) The revision on hand is directed against the order passed by Family Court, Muvattupuzha on 29.06.2016 in M.C.No.62 of 2015. Revision Petitioner is the petitioner in the M.C. M.C. was filed under Section 127 of the Code of Criminal Procedure seeking for modification of maintenance by the minor daughter of the respondent represented by her mother.

(2.) The facts of the case relevant for consideration of this revision are summarised hereinbelow. For clarity, the parties to this revision will be referred to hereinafter as the petitioner and the respondent in accordance with their status in the M.C. before the Family Court.

(3.) The respondent had filed counter statement in the Maintenance Case denying the claims of the petitioner regarding his earnings. In the counter statement, he did not state anything about the job he was doing at the relevant time. Admittedly he was remarried after dissolution of marriage with the mother of the petitioner and a child is born in that wedlock. His aged parents are alleged as with him and were also taken care of by him. For the above reasons, the petition seeking modification of maintenance is sought to be dismissed.