DILEEP Vs. MOHANAN

JUDGEMENT

(1.) This original petition (criminal) has been filed under Article 227 of the Constitution of India to set aside Ext.P1 order viz. Order in C.M.P. No.504/2022 in M.C. No.139/2020 dtd. 1/6/2023.

(2.) Heard the learned counsel for the petitioners. Even though notice issued to the respondent, he did not appear.

(3.) In this matter, as early on 9/9/2021 the Family Court ordered maintenance in favour of the respondent herein who is none other than the father of the petitioners herein to pay Rs.1,500.00 each by the petitioners herein.