P M DEVASSIA Vs. ANCY

JUDGEMENT

(1.) The father is assailing the decree granting maintenance in favour of his three daughters in this appeal.

(2.) Three ill-fated daughters, whose parents are living separately, approached the Munsiff's Court, Kalpetta, seeking maintenance from his father, who is employed as a Sales Tax Officer. They were, at that time, aged 15, 12, and 11 years. The trial court granted maintenance at Rs. 3,000/- for all of them together from 20.12.1998, as claimed in the plaint, until they get married.

(3.) In appeal by the father, the decree was confirmed with a modification that the liability subsists only until the children are capable to look after themselves or until they are given in marriage, whichever is earlier. Again, the father, in this second appeal is raising mainly two questions of law.