VINODKUMAR Vs. JALAJA P.K.

JUDGEMENT

(1.) The revision petitioner is the respondent in M.C.No.939 of 2010 on the files of the Family Court, Malappuram. The revision petitioner was directed to pay an amount of Rs.3,500/ - per month to the respondent herein towards her maintenance. Aggrieved by the said order, this revision petition has been filed.

(2.) Heard both sides.

(3.) The revision petitioner would contend that the revision petitioner was having vitiligo and it spread over the body after the marriage, which made the respondent herein to live separately from the revision petitioner. The respondent would contend that she was treated with cruelty by the revision petitioner and it was only due to the cruelty that she was forced to leave the company of the revision petitioner.