RAJEEVAN.M Vs. RANTIN

JUDGEMENT

(1.) Both these revision petitions have been filed challenging the order passed by the Family Court, Thalassery, in M.C. No.45/2017 dtd. 9/8/2017.

(2.) The first petitioner in the maintenance case before the Family Court is the legally wedded wife (for short 'the wife') of the respondent (for short 'the husband'). Two children were born out of the wedlock. They are petitioners 2 and 3 before the Family Court. The wife and children filed the maintenance case against the husband, claiming maintenance at the rate of Rs.15,000.00 and Rs.10,000.00 each, respectively. The Family Court, after trial, rejected the claim of the wife for maintenance and granted monthly maintenance at the rate of Rs.6,000.00 each to the children. The wife filed RP(FC) No.409/2017, challenging the rejection of her claim for maintenance as well as the quantum of maintenance awarded to the children, and the husband filed RP(FC) No.476/2017, challenging the quantum of maintenance awarded to the children.

(3.) I have heard Sri.R. Surendran, the learned counsel for the husband, as well as Sri.K.C. Santhosh Kumar, the learned counsel for the wife and children.