PAUL GEORGE Vs. EMARIN PAUL

JUDGEMENT

(1.) A husband who suffered an order under Sec. 125 of Cr.P.C to provide maintenance to his wife despite her living apart for no justifiable reason is before me in this Revision Petition

(2.) The petitioner was the husband of the respondent. The respondent filed the maintenance case against the petitioner before the Family Court, Thrissur as M.C.No.354 of 2017 claiming maintenance. The Family Court tried M.C.No.354 of 2017 along with two petitions for guardianship filed by both sides as G.O.(P) Nos.1621 of 2016 & 1334 of 2017 and passed a common order. M.C.No.354 of 2017 was allowed, and the petitioner was directed to pay monthly maintenance at the rate of Rs.25,000.00 to the respondent. The said order is under challenge in this revision petition.

(3.) I have heard Smt.K.Meera, the learned counsel for the petitioner and Sri.Ajmal V.A., the learned counsel for the respondent.