VISHAL G. NAIR Vs. SREEDEVI P.S.

JUDGEMENT

(1.) The order assailed in the revision on hand is the one passed by Family Court, Pathanamthitta (for short, 'the court below') on 16/7/2018 in M.C No. 157/2016. The revision petitioner is the respondent in the M.C.

(2.) For the sake of clarity, the parties to this revision will hereinafter be referred to as the petitioner and the respondent in accordance with their status in the M.C.

(3.) In M.C No. 157/2016, the court below has directed the respondent to pay a sum of Rs.8,000.00 as monthly maintenance allowance in a claim raised by the petitioner for the sum itself.