RENU ALEX Vs. ALEXANDER MUTHALALI

JUDGEMENT

(1.) This revision petition is directed against the order dated 22/08/2011 in MC No. 143/2010 on the file of Family Court, Kottarakkara. The petitioner before the Court below filed an application for the maintenance at the rate of Rs.20,000/- to the 1st petitioner and Rs.5,000/- to the 2nd and 3rd petitioners. The 1st petitioner claimed that she had no independent means of income and to take care of her children and the respondent had sufficient means to pay maintenance to the petitioners. She further averred that she is unable to carry on without maintenance from the respondent.

(2.) The petition was resisted by the respondent.

(3.) It seems that OP No. 616 of 2010 was also filed by the 1st petitioner seeking a decree for realization of Rs. Five lakhs from the respondent, which is the cost of her gold ornaments and Rs. five lakhs which was given to her as patrimony and also claiming Rs.50 lakhs as compensation. Another OP, OP No. 358 of 2011 was filed by the husband seeking a decree for injunction restraining the respondent wife from withdrawing the amount deposited in the LIC market place.