FAROOKH Vs. KAYYAKKUTTY@ KADEEJA

JUDGEMENT

(1.) This revision petition has been filed challenging the order dtd. 19/7/2025 in M.C.No. 229 of 2022 passed by the Family Court, Tirur, under Sec. 125 of Cr.P.C.

(2.) The petitioner is the son of the respondent. The respondent filed a maintenance case against the petitioner, claiming maintenance at the rate of Rs.25,000.00 per month under Sec. 125 of Cr.P.C. The Family Court, after trial, granted maintenance at the rate of Rs.5,000.00 (Rupees Five Thousand only) per month. The said order is under challenge in this revision petition.

(3.) I have heard both sides.