K. MUSTHAFA Vs. K. RUKIYA

JUDGEMENT

(1.) The respondent in O.P. No. 818/2013 of the Family Court, Kannur is before this court assailing the part of the common judgment of the said court dated 28.12.2014 decreeing O.P. No. 818/2013.

(2.) O.P. No. 818/2013 was filed by the respondent in this appeal seeking past maintenance from the appellant.

(3.) The pleadings in O.P. No. 818/2013 are identified and a brief discussion relevant for the purpose is made hereunder. The parties to this appeal are referred to hereinafter as the petitioner and the respondent in tune with their original status in the respective original petition.