AMALDEV Vs. PREEJA

JUDGEMENT

(1.) This Revision Petition has been filed under Sec. 19(4) of the Family Court Act read with Sec. 397 and 401 of the Code of Criminal Procedure. Revision petitioner, who is the respondent in M.C.No.54/2017 on the files of the Family Court, Irinjalakuda, impugns order dtd. 20/5/2022 in the above M.C arraying the petitioners in the above M.C as respondents.

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

(3.) The respondents herein, who are the wife and minor child, aged 1 1/2 years (in 2017), had approached the Family Court and pressed for grant of allowance of maintenance on the assertion that they did not have any means of maintenance. The further case put up by the respondents before the Family Court was that the revision petitioner is an Automobile Mechanic and had been earning Rs.50,000.00 per month. Further he had landed properties. Accordingly, the respondents pressed for grant of maintenance @ Rs.10,000.00 and Rs.4,000.00 respectively to them.