M. PREMARAJAN Vs. SHREYA

JUDGEMENT

(1.) THE appeal arises from the order of the Family Court, Thalassery in O.P.No.186 of 2011.

(2.) O .P No.186 of 2011 was filed by the respondent, daughter of the appellant, for maintenance for the period from 1.6.2004. However, she limited her past claim for three years from 19.8.2006 to 19.8.2009 at the rate of Rs.5000/- per month, totalling to Rs.1,80,000/-. She also prayed for future maintenance of Rs.5000/- per month.

(3.) IN the petition, appellant stated that she has joined MBBS and was studying in the second year course. Her tuition fee for one academic year was Rs.5,95,000/- and in addition to that, she had to spent Rs.65,000/- for lab, books etc. She also had to incur expenses towards hostel fees and expenses for clothes etc. According to her, after joining the Medical College, she availed educational loan of Rs.8,00,000/- from North Malabar Gramin Bank. She had also produced Ext.A1 series of documents substantiating her claims. It was her case that the appellant had failed in his duty to maintain her and therefore she sought the intervention of the Family Court.