DILIP S. Vs. HARIPRIYA

JUDGEMENT

(1.) The revisions on hand are filed against an order passed by the Family Court, Pala on 27.02.2019 in M.C No.25 of 2017. By the above order, the Family Court, has ordered the revision petitioner to pay Rs.8,000/- each as monthly maintenance to the respondents.

(2.) The facts of the case relevant for disposal of the above Revisions are narrated in a nut shell hereunder :

(3.) The respondent in the objection filed in the M.C has admitted the status of the 1st and 2nd petitioners respectively as his wife and child. It is contended that the 1 st petitioner is living separately from him without any reasonable cause, that she was working as a Tutor in Bharat School of Nursing and was getting Rs.45,000/- monthly as salary, that having no job or other source of income, he is unable to pay monthly maintenance to the petitioners, that he is prepared to maintain the 2 nd petitioner and that the petition seeking maintenance at exorbitant rates is devoid of merits and is only to be dismissed.