SENTHIL KUMAR M S Vs. SANGEETHA C S

JUDGEMENT

(1.) Exhibit P2 order passed by the learned Family Court, Ernakulam granting interim maintenance to the respondents is under challenge in this petition.

(2.) The order which was passed on 13.12.2016 reads as follows :-

(3.) The petition was filed on 14.10.2016 by the respondents herein under section 125 (1) of the Code of Criminal Procedure seeking maintenance for the wife and two minor children. The case was posted for objection to 13.12.2016. The petitioner had filed a detailed objection on 14.10.2016, a copy of which is produced as Exhibit P1. Among other contentions, the petitioner had also asserted that he was a disabled person with a non functional Right hand due to compartment syndrome and triple nerve paralysis. A doctor has assessed 65% as the permanent physical disability (whole body). However, it appears that the learned Family Court has passed the impugned order without delving into the contentions raised by the parties.