JOY S Vs. SHERLY P S

JUDGEMENT

(1.) Counter petitioner in M.C.No.26/2013 on the file of the Family Court, Nedumangad is the revision petitioner herein.

(2.) The case was filed by the respondents herein through the first respondent claiming maintenance for them from the revision petitioner under Section 125 of the Code of Criminal Procedure.

(3.) It is alleged in the petition that revision petitioner married the first respondent herein on 24.03.2008 and in that wedlock, second respondent was born. They are now residing separately and he was not providing maintenance to the petitioners. She is not having any job to maintain herself and the child. The counter petitioner is getting a monthly income of Rs.30,000/- per month and first petitioner requires Rs.5,000/- per month and second petitioner also requires Rs.5,000/- per month and she claimed maintenance at the rate of Rs.5,000/- per month each for the respondents herein who are the petitioners before the court below.