SARAVANAN Vs. REEJA

JUDGEMENT

(1.) THE revision petitioner herein is aggrieved by the ex - pBe maintenance order passed by the Family Court, Kottarakkara in M.C.No.170/2011. The respondents herein brought the said proceedings under Section 125 Cr.P.C, claiming maintenance at the rate of 3,000/ - each per month. The 1st respondent herein claims to be the legally wedded wife of the petitioner herein, and her case is that the marriage was solemnized on 2.12.2001. The 2nd respondent herein is said to be her son born in the said wedlock.

(2.) THE revision petitioner received notice from the trial court in M.C No.170/2011, but he remained absent throughout. In such a circumstance he was set ex -parte, and the trial court directed him to pay maintenance to the respondents herein at the rate of 3,000/ - each per month by order dated 13.3.2013. The said ex -parte order is under challenge in this revision.