JAYAKUMAR P. K. Vs. SONY V. S.

JUDGEMENT

(1.) The revision on hand is directed against the judgment dated 08.06.2016, whereby, the Family Court, Ernakulam has directed the revision petitioner to pay maintenance to the respondent and her minor child. M.C. No.212/2013 was filed by the respondent before the Family Court, Ernakulam under Section 125, Cr.P.C seeking maintenance to the tune of Rs.7,000/- and Rs.4,000/- respectively to herself and her minor child.

(2.) The M.C was considered along with O.P Nos.2183/2012, 2181/2012 and 472/2014 and evidence was let in common. The respondent in the revision was examined before the Family Court as PW1 and documents produced by her were marked in evidence as Exts.A1 to A8. The revision petitioner''s evidence was confined to his oral evidence as RW1.

(3.) On appreciation of the entire evidence on record, the Family Court has allowed the M.C directing the revision petitioner herein to pay maintenance at the rate of Rs.7,000/- per month to the respondent and Rs.4,000/- per month to her minor child from the date of the M.C. The revision petitioner has also directed to pay maintenance on or before 5th of every month. A further direction was also issued to the revision petitioner to pay arrears of maintenance in four installments along with the maintenance due. Aggrieved only by the above judgment directing the revision petitioner to pay maintenance at the rate of Rs.7,000/- to the respondent, the revision on hand is preferred by him seeking for modification of the amount granted as maintenance.