REGHUVARANSAVITHRI Vs. SAVITHRI

JUDGEMENT

(1.) THIS writ petition has been filed by the petitioner husband against whom the Family Court, Kottarakkara, has passed orders finally directing payment of maintenance to the first respondent, his wife, and respondents 2 and 3, his children. Under challenge is Ext.P2 order, passed by the Family Court, Kottarakkara, by which the Family Court declined to stay the execution proceedings initiated by respondents 1 to 3 for recovery of the maintenance amount. Also under challenge are Exts.P3 and P4 proceedings under the Revenue Recovery Act initiated by the Deputy Tahsildar (RR) to recover the amounts due to respondents 1 to 3 towards maintenance by attachment and sale of the immovable properties of the petitioner.

(2.) WE have heard the submissions of the learned counsel for the writ petitioner and those of the learned counsel for respondents 1 to 3. WE have heard learned Government Pleader also.