BALAGANGADHARAN NAIR Vs. SANGEETHA R.

JUDGEMENT

(1.) This is an original petition, filed under Article 227 of the Constitution of India and the petitioner herein impugns order in M.P.No.42/2022 in M.C.No.16/2022, dtd. 16/6/2023, whereby, the Family Court granted interim maintenance at the rate of Rs.4,000.00 per month to the 1st respondent herein (wife) and Rs.3,000.00 per month to the 2nd respondent herein (minor child).

(2.) Heard the learned counsel for the petitioner, on admission.

(3.) It is submitted by the learned counsel for the petitioner that, the order was passed in his absence and therefore, the order impugned is liable to be set aside.