NAVAS Vs. SALEENA

JUDGEMENT

(1.) The revision petitioner was the respondent in M.C. No. 140 of 2014 on the file of the Family Court, Nedumangad. The respondent in this revision petition [(in short R.P.(F.C.)]was the petitioner in the above maintenance case (in short 'M.C.').

(2.) The respondent had filed the M.C. through her next friend, her father, inter alia, pleading as follows:-

(3.) The M.C. was resisted by the revision petitioner. He filed a written objection, inter alia, contending as follows:- It is fact that his marriage with the respondent was solemnized on 13.11.1995. In their wedlock, three children were born. Their marriage was dissolved by pronouncement of talaq on 28.07.2009. The revision petitioner had paid a lump sum amount of Rs. 15,00,000/- as per the personal law of their community, to the father of the respondent, towards the full and final settlement of all the respondent's claims as against the revision petitioner. The three children born in the wedlock, are in the care and custody and are being looked after and nurtured by the revision petitioner. In view of the lump sum amount paid, the revision petitioner is not liable to pay any further amount as per law. Hence, the M.C. may be dismissed.