AMBILI Vs. SAROJINI

JUDGEMENT

(1.) The petitioner herein is the petitioner in C.M.P.No.323/2016 in M.C.No.303/2015 on the files of the Family Court, Thiruvananthapuram. The first respondent herein filed M.C.No.303/2015 before the court below, praying for maintenance from the petitioner. The petitioner herein is the daughter-in-law of the first respondent herein.

(2.) During the pendency of the said case, the petitioner herein filed C.M.P.No.323/2016, praying for passing an order with regard to the maintainability of the said M.C. The court below as per order dated 15.11.2016 dismissed the said petition.

(3.) Heard.