E A RASHEED Vs. KOORIKKATTIL MYMOONA

JUDGEMENT

(1.) THE revision petitioner/respondent in M.C. No. 253/2000 has challenged the order of the court below granting maintenance to the wife at the rate of Rs.250 and to the children at Rs. 350 each. THE contention of the revision petitioner is that the wife refused to live with him and that she has got other income and that she is working as a tailor and further that in the first round of litigation the court below had only provided maintenance to both the children a sum of Rs.350 altogether and not separately. I find that both the contentions appear to be far from true. It is seen from the order of the court below that the revision petitioner has married again during the pendency of the earlier litigation. Hence, there is no meaning in contending that the petitioner in the MC should have lived with him. It is clear from the order of the court below that the maintenance to the children were ordered at the rate of Rs. 350 each and not Rs.350 for both the children together. I find no ground to admit the revision petition and the same is dismissed in limine.