HASEENA Vs. SUHAIB

JUDGEMENT

(1.) This revision petition has been filed challenging the order passed in M.C.No.98/2015 on the files of the Family Court, Tirur dtd. 25/8/2022.

(2.) The 1st petitioner is the wife of the respondent. Petitioners 2 and 3 are the children of the 1st petitioner, born in wedlock with the respondent. The petitioners filed a maintenance case against the respondent under Sec. 125 of Cr.P.C. claiming maintenance at the rate of Rs.10,000.00 to the 1st petitioner, Rs.8,000.00 to the 2nd petitioner and Rs.6,000.00 to the 3rd petitioner. The Family Court, after trial, granted monthly maintenance at the rate of Rs.4,000.00 to the 1st petitioner and Rs.1,500.00 each to the petitioners 2 and 3. Dissatisfied with the quantum of maintenance granted, the petitioners have approached this Court.

(3.) I have heard Sri Jamsheed Hafiz, the learned counsel for the petitioners. Even though notice has been served on the respondent, there is no appearance.