SANOJ PAREETHU Vs. NIMY P Y

JUDGEMENT

(1.) These two appeals are filed against the common judgment dated 5/2/2013 in OP Nos.925/2008 and 926/2008. The common respondent in the original petitions is the appellant herein. OP No.925/08 against which MA No.367/13 has been filed, was filed by the minor son represented by mother and the wife of the appellant seeking for past and future maintenance which was allowed by the Family Court in part directing grant of maintenance at the rate of Rs. 5000/- each per month to the respondents herein from the date of original petition. OP No.926/2008 against which MA No.366/13 has been filed is filed by the respondent herein seeking for a divorce under Section 2 of the Dissolution of the Muslim Marriages Act, 1939, which was allowed by the Court below and also claiming damages of Rs. 10 lakhs and return of money paid as value of articles to the tune of Rs. 2,96,000/- of which Court below allowed Rs. 2 lakhs only.

(2.) For easy reference, parties are referred to as shown in the memorandum of appeal. The facts in MA No.366/13 are as under:-

(3.) The allegations were denied by the appellant by filing statement of objections. According to him, he had not neglected the respondent as alleged. However, being an employee of a software company, he had to work for more than 10 hours a day and had great job responsibilities and he had pressure of work. The respondent used to demand that they should go to her house regularly which was not possible on account of the work pressure under which the appellant was working. According to him, he was taking care of her in the manner required and was as a dutiful husband and the contrary allegations were absolutely baseless.