ARUN R. NAIK Vs. SHWETHA ARUN NAIK,

JUDGEMENT

(1.) The order dated 30.09.2014 passed by Family Court, Kozhikode in M.C.No. 73 of 2013 is taken up in challenge by the respondent as R.P. (F.C.) No. 400 of 2014 and by the petitioners as R.P. (F.C.) No. 468 of 2014. The above M.C was filed by the revision petitioners in R.P. (F.C.) No. 468 of 2014 seeking for monthly maintenance allowance at the rate of Rs.30,000/- and Rs.20,000/- to them.

(2.) For the sake of clarity, the parties to these revisions will hereinafter be referred to as petitioners 1 and 2 and respondent in accordance with their status in the M.C. before the Family Court.

(3.) In the M.C, the 1st petitioner had adduced oral evidence as PW1 and marked Exts.A1 to A10 as documentary evidence. On the respondent's side, oral evidence was adduced by him as RW1 and Exts.B1 to B11 were marked as documentary evidence. The Family Court has appreciated the above evidence and allowed the M.C granting monthly maintenance allowance at the rate of Rs. 10,000/- to the 1st petitioner and Rs. 7,000/- to the 2nd petitioner, from the date of the petition. The Family Court has also directed the respondent to pay a lumpsum of Rs.30,000/- at the beginning of every academic year before June 30th subject to enhancement at the rate of 10% yearly to the 2nd petitioner for her education with effect from the date of the petition.