PARAMESWARAN Vs. UMADEVI BALAKRISHNAN MENON

JUDGEMENT

(1.) The revision on hand is filed by the respondent in M.C No.727/2013 on the files of Family Court, Tirur.

(2.) The parties to this revision will hereinafter be referred to as the respondent and the petitioner in accordance with their status in the M.C.

(3.) In M.C No.727/2013, the Family Court, Tirur has passed an order on 13.04.2016, allowing Rs.2,000/- as monthly maintenance to the petitioner and a direction was issued to the respondent to pay the same from the date of the petition. Aggrieved by the quantum directed to be paid by the order, the respondent has approached this Court in the revision on hand.