B.HARI Vs. S.HARSHA

JUDGEMENT

(1.) Order dated 21.01.2020 of Family Court, Malappuram in M.C.No.324 of 2017 is under challenge in the revision on hand. The revision petitioner is the respondent and the respondents in the revision are the petitioners in the M.C on the files of Family Court, Malappuram. By the impugned order, the Family Court has directed the revision petitioner to pay monthly maintenance at the rate of Rs.8,000/-and Rs.4,000/- respectively to the 1st and 2nd petitioners with effect from 24.12.2019. The above order is taken up in challenge by the respondent.

(2.) The facts of the case relevant for disposal of the revision are stated briefly hereunder:

(3.) The respondent in the counter statement filed by him had denied the averments of the petitioners and raised defences of his own.