JOSEPH P. GEORGE Vs. BINU KOSHY K.M.

JUDGEMENT

(1.) This original petition has been filed challenging the interim order of maintenance in a proceedings initiated under Sec. 125 of Cr.P.C.

(2.) The petitioner is the husband of the respondent. The marriage is not in dispute. Admittedly, the petitioner is a Gulf returnee and he is aged 60 years. The learned counsel for the petitioner submitted that he is suffering from back pain and he is unable to do any work. It is a matter to be finally decided in the maintenance proceedings.

(3.) Considering the requirement of the respondent and the means of the petitioner, the interim maintenance granted by the Family Court appears to be absolutely reasonable. I see no reason to interfere with the said order.