VARGHESE PHILIP Vs. VARGHESE THOMAS

JUDGEMENT

(1.) REVISION petitioners are the petitioners in M.C.No.178/2005, a petition preferred under Section 125 of the Code of Criminal Procedure before the Family Court, Thiruvalla against the respondents 1 and 2 who are the two out of five children of the revision petitioners.

(2.) THE revision petitioners, the husband and wife, in their petition contended that they are aged 80 and 72 years respectively on the date of petition and that all the immovable properties belonging to the revision petitioners were gifted to respondents 1 and 2. Two daughters are married and residing in the house of their husbands. The revision petitioners had no source of income to maintain themselves. They are also ailing. Whereas the first respondent is having landed properties and business. He would also own a motor cycle and jeep and has got a monthly income of Rs.30,000.00. The 2nd respondent is employed abroad. With these plea the revision petitioners sought for an order directing the respondents to pay monthly maintenance at the rate of Rs.5,000.00 and 3,000.00 respectively to the revision petitioners.

(3.) THE first revision petitioner was examined as PW1. Though certain medical bills were marked as Exhibits A1 series, it is not appended in the order impugned. The first respondent was examined as CPW1.