SUMESH Vs. DIVYASREE

JUDGEMENT

(1.) The respondent in M.C.No.105 of 2019 on the file of the Family Court, Muvattupuzha is the petitioner. M.C.No.105 of 2019 was filed by the respondents herein under Sec. 125 of the Code of Criminal Procedure, 1973 claiming maintenance from the petitioner. The 1st respondent-wife has filed M.P.No.253 of 2019 in that M.C. and the Family Court ordered the petitioner to pay Rs.10,000.00 each to respondents 1 and 2 every month as interim maintenance. The petitioner has filed M.P.No.570 of 2021 seeking to modify and reduce the quantum of interim maintenance, owing to the change in circumstances. The petitioner has filed this Original Petition under Article 227 of the Constitution of India seeking a direction to the Family Court, Muvattupuzha to dispose of M.P.No.570 of 2021 within a time frame fixed by this Court and a further direction not to proceed with M.C.No.105 of 2019 till then.

(2.) Considering the nature of relief proposed to be granted, service of notice on the respondents is dispensed with.

(3.) Heard the learned counsel appearing for the petitioner.