SHAHIN SHAHAD Vs. AREEJ

JUDGEMENT

(1.) This revision petition is directed against the order dated 3.3.2014 in M.C.No.119/2014 (M.C.No.411/2011 of Family Court, Palakkad) passed by the Family Court, Ottappalam. The revision petitioner herein was the respondent and the respondent herein was the petitioner, therein. The said petition was filed the respondent herein under Section 125(1) of the Code of Criminal Procedure, for maintenance. The Family Court allowed the petition holding that the petitioner therein/respondent herein is entitled to get monthly maintenance and accordingly, granted monthly maintenance at the rate of Rs. 4,500/-. The respondent therein/revision petitioner herein was directed to pay the amount at the aforesaid rate from the date of petition i.e., from 27.12.2011. It is to be noted that the case was originally filed before the Family Court, Palakkad. It was transferred to the Family Court, Ottappalam subsequently and it was re-numbered as M.C.No.119 of 2013. The parties are referred to hereinafter in this order as 'the revision petitioner' and 'the respondent'.

(2.) The facts, in brief, necessary for the disposal of this revision petition are as hereunder:-

(3.) Based on the rival contentions the Family Court framed the following points for consideration:-