SEENA DARWIN AND ORS. Vs. DARWIN JOSEPH

JUDGEMENT

(1.) The above appeal is preferred against the judgment in O.P. No. 1565/2012 of the Family Court, Ernakulam dated 29.11.2014, whereby the decree sought for by the appellants was partially granted, providing maintenance at the rate of Rs. 1,500/ - each per month to appellant Nos. 2 and 3 and Rs. 5,00,000/ - each to them towards marriage expenses, against the claims for Rs. 3,000/ - each per month towards maintenance to the appellants and Rs. 15,00,000/ - each towards marriage expenses of appellants 2 and 3.

(2.) Brief facts for the disposal of the appeal are as follows: -

(3.) The 1st appellant and respondent are husband and wife. Their marriage was solemnized on 29.1.1989. In the said wedlock appellants 2 and 3 children were born. The original petition is filed by the appellants contending that the respondent had neglected to maintain and deserted them, which necessitated the appellants to file O.P. No. 786/2005. By judgment dated 29.11.2005, maintenance was awarded to the appellants at the rate of Rs. 750/ - each per month. Consequent to non -payment of the said amount to the appellants, E.P. No. 55/2010 was filed to execute the same and a portion of the said amount was deposited and the E.P. is pending finalisation.