DIVAKARAN K.M. Vs. SHYLAJA K.M.

JUDGEMENT

(1.) THE revision petitioner herein is aggrieved by the maintenance order obtained by his wife and minor son from the Family Court, Kannur under Section 125 of Cr.P.C. in M.C. No. 243 of 2012. He married the first respondent herein on 17.3.2002 and she has been residing separately since 2005. The child was aged 7 years on the date of claim, and now he must be aged 9 years. Alleging cruelty and desertion, the wife brought claim under Section 125 of Cr.P.C. in 2012.

(2.) THE revision petitioner entered appearance in the trial court and resisted the claim on the contention that his wife has no reason to live separately and claim maintenance, and that he does not have much income to make payment as claimed by his wife and son.

(3.) ON hearing both sides on admission, I find that the real grievance of the revision petitioner is regarding the quantum of maintenance awarded by the trial court, and that with some modification in the trial court order, this revision can be disposed of, without being admitted to files.