DEDHILA DEVADATHAN Vs. V KRISHNAN

JUDGEMENT

(1.) THE respondent filed O.P.(G.&W.) No.710 of 2011 to appoint him as the guardian of his minor children, Bhavany Krishnan and Shivani Krishnan. THE Family Court passed interim order dated 22.10.2011, which reads as follows:

(2.) THE learned counsel for the petitioner submitted that the order contains several mistakes. It is recorded in the order that the respondent/wife was absent before the Court below. It is also stated that the parties conceded. The counsel pointed out that the respondent/wife could not volunteer to give Rs.1,500/- per month to the wards. That offer was made by the petitioner/husband. It is also pointed out that the order is dated 22.10.2011. But the Court below posted the case to 1.1.2011 for objection.

(3.) THAT means, V.Krishnan, the petitioner in O.P.(GW) No.710 of 2011 has to pay Rs.1,500/- as maintenance to the wards.