SUMESH.A Vs. BABIJA BALAKRISHNAN M.

JUDGEMENT

(1.) This Revision Petition (Family Court) has been filed under Sec. 19(4) of the Family Courts Act, 1984, by the revision petitioner, challenging the grant of maintenance at the rate of Rs.6,000.00 and Rs.3,500.00 to the respondents herein, who are the wife and the minor child. The Family Court tried M.C. along with O.P.No.879/2023 and rendered common verdict on 10/4/2025.

(2.) Heard the learned counsel for the revision petitioner, who is the respondent in the M.C., and the learned counsel appearing for the respondents, who are the petitioners in the M.C.

(3.) I shall refer the parties in this revision as 'husband', 'wife' and 'child', for convenience.