SATHEESAN Vs. SAIBI

JUDGEMENT

(1.) THE revision petitioner is aggrieved by the order obtained by his wife and daughter under Section 127, Cr.P.C. from the Family Court, Thrissur in M.C. No. 475 of 2011. In M.C. 292 of 2007, the trial court passed orders on 5.4.2008 granting maintenance to the wife at the rate of 600/ - per month, and to the minor daughter at the rate of 300/ - per month. I do not know how a young lady having a small child would live with just 900/ - per month. Anyway, on change in circumstances, she brought claim in 2011 for reasonable enhancement.

(2.) THE revision petitioner resisted the claim on the contention that there has not been substantial change in circumstances, and that there has not been considerable increase in his income since the disposal of the first application. Both sides adduced oral evidence during the enquiry conducted by the trial court. On an appreciation of the evidence, the trial court found that the wife and child of the revision petitioner require reasonable amount in changed circumstances. Accordingly, the maintenance amount in favour of the wife was enhanced to 2000/ - per month and the maintenance amount ordered to the minor daughter was enhanced to 1700/ - per month, by order dated 23.8.2011 in M.C. No. 475 of 2011. The said order is under challenge in this revision brought under Section 19(4) of the Family Courts Act.