C.S.VASANTHI Vs. P.K.VELAYUDHAN

JUDGEMENT

(1.) The revision petition is filed assailing the order in M.C.No.534/2011of the Family Court, Thrissur, rejecting the claim of the first revision petitioner for maintenance under Sec. 125 of the Code of Criminal Procedure,1973 (in short, 'Code").

(2.) The revision petitioners had filed the above petition against the respondent before the Family Court, seeking monthly maintenance allowance at the rate of Rs.10,000.00 and Rs.5000.00, respectively.

(3.) The Family Court, after analysing the materials placed on record, rejected the claim of the first revision petitioner and allowed the claim of the second revision petitioner, by directing the respondent to pay the second revision petitioner the maintenance amount of Rs.2,750.00 per month.