ASEEM K.P. Vs. MUBASHIRA M.

JUDGEMENT

(1.) The challenge in this Revision Petition is to the order dtd. 8/7/2024 in CMP No.1 of 2024 in MC No.461 of 2023 of the Family Court, Kannur.

(2.) The revision petitioner is the respondent husband in M.C.No.461 of 2023. Respondent Nos. 1 and 2, his wife and child, filed an application seeking maintenance under Sec. 125 CrPC. When the revision petitioner failed to appear before the Court and contest the case, the Court set him ex parte and passed an order directing payment of maintenance at the rate of Rs.4,000.00 to respondent No.1 and Rs.2,500.00 to respondent No.2 with effect from 8/11/2023.

(3.) The revision petitioner filed an application to set aside the order under Sec. 126(2) Cr.PC. The Family Court allowed the application on condition that the revision petitioner pays Rs.52,000.00 jointly to the respondents as maintenance on or before 1/8/2024.