JIJO MATHEW ALEX Vs. ANU T. CHERIAN

JUDGEMENT

(1.) The revision petition is filed assailing the order dtd. 17/10/2023 in M.C No.27/2021 of the Family Court, Mavelikkara, striking off the defence of the revision petitioner and posting the application for evidence. The revision petitioner is the respondent and the respondents 1 to 3 are the petitioners before the Family Court. The fourth respondent/State is a formal party. Brief facts

(2.) The respondents 1 to 3 have filed the application, under Sec.125 (1) of the Code of Criminal Procedure (in short, 'Code"), seeking monthly maintenance allowance @ Rs.10,000.00 each from the revision petitioner. It is their case that the revision petitioner is the husband of the first respondent and father of respondents 2 and 3. The revision petitioner has wilfully neglected to maintain them. Therefore, they are entitled to maintenance.

(3.) The revision petitioner had filed a written objection denying the allegations in the application.