NIDHEESH KUMAR Vs. SOBHANA

JUDGEMENT

(1.) The revision is filed against the order dtd. 25/8/2016 in M.C.No.251 of 2014 on the files of the Family Court, Palakkad, whereby the Family court had awarded monthly maintenance at the rate of Rs.3,000.00 to first petitioner and Rs.2,000.00 to the 2nd petitioner from the date of petition.

(2.) The averments in the maintenance case in brief is as follows:

(3.) The respondent filed a counter admitting the marriage and paternity of 2nd petitioner. He denied the entrustment of gold ornaments to the 1st petitioner at the time of marriage and also the gold chain as well as the gold coin gifted to him on the first Vishu. He denied the ill treatment to the 1st petitioner. He also further denied that his mother had obtained the entire gold ornaments of the first petitioner. The respondent denied the fact that he is earning Rs.1,000.00 per day. He further alleges that the first petitioner left his company without any sufficient reason and hence, she is not entitled to get maintenance from him.