JOSE Vs. JIJI

JUDGEMENT

(1.) This revision petition has been filed under Sec. 19(4) of the Family Court Act, 1984, challenging the order in M.C. No.69/2014 dtd. 30/1/2016 whereby the Family Court, Palakkad granted maintenance at the rate of Rs.2,000.00 to the 2nd respondent and Rs.1,500.00 to the 3rd respondent herein who are petitioner Nos. 2 and 3 in the MC. The revision petitioner is the respondent in the above MC.

(2.) Heard the learned counsel for the petitioner. Though notice issued to the respondents, they did not appear.

(3.) The learned counsel for the revision petitioner submitted that even though the amount granted by the Family Court cannot be held as so exorbitant, now huge amount is due in arrears. Therefore, the revision petitioner may be granted time to pay the amount.