MUHAMMED NAYEEM ULUVAN Vs. RAJEENA

JUDGEMENT

(1.) This revision petition has been filed under Sec. 19(4) of the Family Courts Act, 1984. The revision petitioner herein is the respondent in the M.C.No.361/2021 on the file of the Family Court, Malappuram and the respondents are the wife and minor child of the petitioner.

(2.) Heard the learned counsel for the revision petitioner on admission.

(3.) The minor, aged 11 years (during 2021), through his mother had approached the Family Court and sought maintenance at the rate of Rs.15,000.00. The revision petitioner has been paying Rs.500.00 as maintenance and the same is insufficient to maintain the minor.