JISS JOSEPH Vs. IMMANUEL JISS

JUDGEMENT

(1.) Order in M.C.No.5/2018 on the file of the Family Court, Thiruvalla dtd. 21/8/2020 is under challenge in this revision petition filed under Sec. 19(4) of the Family Courts Act, 1984. The revision petitioner is the respondent in the above MC and the respondent herein is the second (minor) petitioner.

(2.) I shall refer the parties in this revision petition as to their status before the Family Court.

(3.) The first petitioner, who is the wife of the respondent in the MC, and the second petitioner, the minor child born out of the said wedlock, approached the Family Court and pressed for allowance of maintenance under Sec. 125 of Cr.P.C., on the assertion that they did not have means of survival and the respondent earns sufficient income. Thus he iscapable of maintaining the petitioners.