KAZHAKAKKARAN NARAYANAN Vs. KUTTIYADAN MEENAKSHI

JUDGEMENT

(1.) THIS petition is directed against an order dated 12.9.2014 of the Family Court, Kannur in M.C. No. 263/2012 filed under section 127 of the Code of Criminal Procedure for enhancement of the monthly maintenance. The revisionist is the husband of the respondent. Earlier, the respondent filed M.C. No. 121/1991 before the Court of the Judicial First Class Magistrate, Payyannur seeking an order of maintenance against the petitioner herein. As per Ext. P1 order dated 23.8.2000 it was allowed and the petitioner was directed to pay an amount of Rs. 500/ - towards maintenance to the respondent. The respondent sought for enhancement of the amount of maintenance after more than a decade by filing M.C.263/2012 under section 127 Cr.P.C. before the Family Court, Kannur. After considering the contentions of both the parties and taking evidence adduced by the parties in support of their respective contentions the family court passed the impugned order enhancing the amount of maintenance from to 500 to 2000 per month with effect from the date of petition viz., 6.8.2012. The petitioner has come up before this Court by filing the captioned revision petition challenging the said order.

(2.) I have heard the learned counsel for the petitioner.