MUHAMMEDKUTTY Vs. JAMEELA

JUDGEMENT

(1.) The petitioner is the respondent in M.C.No.836 of 2013 on the file of the Family Court, Tirur. The respondent herein has filed the above petition under Section 125(1) of the Code of Criminal Procedure seeking maintenance.

(2.) According to the respondent, the petitioner had married her on 31.12.1989. In the said wedlock, two children were born. The elder boy died in a motor accident and the younger daughter got married. It was contended that the petitioner has neglected the respondent and failed to maintain her. She claimed a sum of Rs.15,000/- per month towards maintenance. According to the respondent, the petitioner was conducting business in Saudi Arabia and was earning in excess of Rs. 2 lakhs per mensem.

(3.) The petitioner entered appearance and filed objection. According to him he had returned from the Gulf and is having heart ailments and is not in a position to take up any job. He disputed the entitlement of the respondent to obtain maintenance and also the quantum of maintenance claimed.