RUPA Vs. PUTHALATH ANIL KUMAR

JUDGEMENT

(1.) The revision on hand is filed challenging an order passed by Family Court, Thalassery on 29.01.2020. The revision petitioners are petitioners before the Family Court in M.C. No.75/2019. The Family Court, Thalassery allowed the M.C. in part on the following terms:

(2.) Aggrieved by the order disallowing the claim of the 1 st petitioner for maintenance for the reasons that the petitioner though unemployed at the relevant time is capable of getting an employment in view of her previous experience as an employee in the managerial cadre in a financial institution at Gulf and that she is living in adultery with a man namely Praveen. Challenge was also raised against the sum ordered as monthly maintenance to the 2nd petitioner for the reason that it is on the lower side.

(3.) Statement of facts of the case being relevant for consideration of the revision are made hereunder in brief. For clarity, the parties to this revision will hereinafter be referred to as the petitioners and the respondent in accordance with their status in the M.C.