KUNJUMON Vs. HYRUNISSA

JUDGEMENT

(1.) Petitioner is the father of late Mujeeb K. It is stated that the latter unfortunately passed away by suspected suicide.

(2.) The first respondent is the wife of Mujeeb K., and the second respondent his young daughter of two years. They filed O.P.No.454/20 before the Family Court, Mavelikkara, seeking a decree against the petitioner to a certain sum of money, which is alleged to have been entrusted to him by the father of the first respondent at the time of her marriage with his son, as also for maintenance to the second respondent - child, till she attains majority.

(3.) The records reveal that the respondents also filed I.A.4/2021 seeking interim maintenance for the second respondent - child asserting that, as per the applicable Muslim Law, it is the duty of the grandfather to maintain his grandchild when his father is no more or is poor, and if he has enough means to look after the ward. The first respondent specifically averred in the said application that "she has no income or source to look after the well being of the small child" (sic); and that the petitioner herein has enormous wealth, being an expatriate Indian working in a country in the United Arab Emirates.