(1.) Both the parties to this revision, the petitioner, Ramankutty Achan, whom for convenience I shall call Achan, and his wife, Kallianikutty, who is the respondent, are teachers. Their marriage took place in 1953. From 14-1-1968 they began to live separate. So long as love persisted there was little need of law to rule the relations between them. But as love flew out of the window the lawyer stepped in through the door. On 26-10-1968 Kallianikutty applied before the District Magistrate, Palghat, for granting maintenance to her three children. Her application was resisted by Achan. The District Magistrate granted maintenance to Kalliauikutty at the rate of Rs. 25/- and to each of the children at the rate of Rs. 20/- per month. Aggrieved by it Achan has filed this revision petition.
(2.) After deductions from the salary of Achan which is Rs. 285/- he gets Rs. 240.63 every month. The monthly salary of Kallianikutty also is Rs. 285/-. Out of it after deductions she gets Rs. 210/- every month.
(3.) The liability of Achan to maintain the children was not disputed by his counsel. About the maintenance awarded to them the only argument advanced was that the rate fixed was excessive. Considering the means of Achan the rate fixed for the children is proper and cannot be said to be excessive.