JAYACHANDRA BABU S.V. Vs. USHA

JUDGEMENT

(1.) THIS appeal is filed by the respondent in OP No.922/2008 on the file of the Family Court, Nedumangad, which was disposed of by judgment dated 30th of November, 2011 partially allowing the claim of the respondents.

(2.) OP was filed by the respondents herein, who are the wife and children of the appellant. From the pleadings, it appears that OP No.494/02 was earlier filed by the respondents seeking maintenance from the appellant and the Family Court had decreed maintenance at the rate of Rs.750/- each to the respondents. Subsequently, OP No.922/2008 was filed by the respondents seeking enhancement of the maintenance ordered by contending that the 2nd respondent is aged 17 years and the

(3.) EVIDENCE in the case consists of oral evidence of appellant and the 1st respondent, who have been examined as PW1 and DW1. Respondents also produced Exts.A1 to A6. By the judgment under appeal, the Family Court revised the monthly maintenance to the 1st respondent to Rs.2,000/-. In so far as the 2nd respondent is concerned, the Family Court ordered payment of Rs.6,500/- for three years and directed payment of Rs.2,34,000/- in one lump. It was also ordered that after she completes her course, she shall be paid Rs.2,000/- per month. In so far as the 3rd respondent is concerned, the Family court directed payment of maintenance at the rate of Rs.1,000/-. As regards the claim for Rs.10,00,000/- towards the marriage expenses of the 2nd respondent is concerned, considering the totality of the circumstances, the Family Court directed payment of Rs.4,00,000/-. It is aggrieved by this judgment, the appeal is filed by the 1st respondent's husband.