JITHIN Vs. RESHMA

JUDGEMENT

(1.) The petitioner is the husband and the respondents are the wife and the child.

(2.) The respondents filed an application as M.C. No. 127/2018 in the Family Court, Ottapalam under Section 125(1) Cr.P.C claiming maintenance from the petitioner.

(3.) The respondents later filed an application as C.M.P No. 132/2019 seeking interim maintenance from the petitioner at the rate of Rs.8,000/- per month for the first respondent and Rs.5,000/- per month for the second respondent and also litigation expenses of Rs.30,000/-.