RATHEESH Vs. SREELEKSHMI

JUDGEMENT

(1.) This Original Petition has been filed challenging the interim order of maintenance passed by the Family Court, Kollam, in a proceeding under Sec. 125 of the Criminal Procedure Code (for short, Cr.P.C.).

(2.) The petitioner is the husband of the 1 st respondent and the father of the 2nd respondent. The marriage and paternity are not in dispute. The respondents filed a petition for maintenance as M. C. No.115/2019 before the Family Court, Kollam against the petitioner. They also filed an application for interim maintenance as Crl.M.P. No.295/2019. The Family Court, after hearing both sides, granted interim monthly maintenance of Rs.5,000.00 (Rupees Five thousand only) each to respondents 1 and 2. The said order is under challenge in this Original Petition.

(3.) I have heard the learned counsel for the petitioner, Adv. R. Kishore and the learned counsel for respondents 1 and 2, Adv. Binu George.