N. M. SREEKUMAR Vs. S SREELAKSHMI

JUDGEMENT

(1.) The revision petitions are filed challenging the order in M.C.No.201 of 2018 of the Family Court, Thiruvananthapuram. RPFC No.257 of 2022 is filed by the husband (Sreekumar), aggrieved by the direction to pay monthly maintenance allowance of Rs.8,000.00 to the child. RPFC No.12 of 2023 is filed by the wife (Sreelakshmi), challenging the denial of her claim for maintenance allowance. The essential facts are as under;

(2.) Heard Advs.G.Sreekumar (Chelur) and V.Santharam for the respective parties.

(3.) Learned Counsel appearing for the husband assailed the quantum of maintenance payable to the child on the ground that Rs.8,000.00 was highly exorbitant, considering that the child had not even started his schooling. The other contention is that, having found the wife to be earning substantially from her practice as a Homeo Doctor, the Family Court should have directed her to bear half the expenses of the child. The final contention is that the reduction in the husband's income, consequent to his change of employment ought to be taken into consideration.