ABDUL RASHEED Vs. RUKSANA

JUDGEMENT

(1.) This revision petition arises out of order in M.C.No.256 of 2017 dtd. 28/10/2021 on the file of the Family Court, Tirur and the revision petitioner is the respondent in the above M.C. Respondents herein are the petitioners in the above M.C., who are wife and minor 8 years old child of the revision petitioner.

(2.) Heard the learned counsel for the revision petitioner as well as the learned counsel for the respondents.

(3.) In this matter, the learned Family Court Judge tried this M.C. along with the connected original petitions filed by the parties in this M.C. and finally, on appreciation of evidence, the Family Court granted Rs.3,000.00 per month as the maintenance to the first petitioner and Rs.2,250.00 per month to the second petitioner from the date of the petition. While assailing the said verdict, it is submitted by the learned counsel for the revision petitioner that the amount of maintenance granted by the Family Court is exorbitant and no evidence adduced by the original petitioners to prove the income of the revision petitioner.