REGENT COMPUTRONICS PVT. LTD.

Sakeer Hussain T.P Appellant

V/S

Naseera Respondents

Referred Judgements :-

PARUKUTTY AMMA V. THANKAMMA AMMA [REFERRED TO]
VINOD V. CHHAYA [REFERRED TO]
SWAMINATHAN V. PRIYA [REFERRED TO]
SAVITRI VS. GOVIND SINGH RAWAT [REFERRED TO]
SHAIL KUMARI DEVI VS. KRISHAN BHAGWAN PATHAK ALIAS KISHUN B PATHAK [REFERRED TO]
ABDUL RAZAK VS. MANGESH RAJARAM WAGLE [REFERRED TO]
MANGALAM VS. VELAYUDHAN ASARI [REFERRED TO]
SATHYABHAMA AND VS. RAMACHANDRAN AND [REFERRED TO]
P O PETER VS. SARA [REFERRED TO]
DAVIS VS. THOMAS [REFERRED TO]
JAYASREE VS. VIVEKANANDAN [REFERRED TO]
GURVINDER SINGH VS. MURTI [REFERRED TO]

JUDGEMENT

(1.) The revision petitioner, who is the respondent/husband in M.C. No. 33/2014 of the Family Court, Kozhikode in a proceeding under Sec. 125 of the Crimial P.C. challenges the order granting maintenance to his wife and three children.

(2.) The wife laid an application under Sec. 125 of the Crimial P.C. seeking maintenance. The respondent appeared and filed an objection contesting the claim made by the wife and children. It was specifically contended that due to loss of eye sight, he was unable to maintain himself. Pending the proceedings, the Family Court ordered interim maintenance to the three children. On 25/11/2014, noting that the interim order of maintenance has not been complied with, the court below by Annexure-A1 order struck off the defence of the husband.

(3.) Heard the learned counsel for the petitioner and the learned counsel for the respondents.

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SAKEER HUSSAIN T.P Vs. NASEERA

Referred Judgements :-

JUDGEMENT

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