PRAVEEN Vs. SABITHA

JUDGEMENT

(1.) The petitioner is the respondent in M.C. No.215 of 2013 on the files of the Family Court, Irinjalakuda. The respondents herein are the petitioners before the court below.

(2.) The respondents herein claimed an amount of Rs.3,000.00 to the first respondent and Rs.4000.00 to the second respondent towards monthly maintenance. The respondents herein contended that the petitioner herein is a Driver by profession, earning Rs.20,000.00 per month as wages. The petitioner herein refuted the allegation of the respondents.

(3.) The court below directed the petitioner herein to pay Rs.3,000.00 to the first respondent and Rs.4000.00 to the second respondent towards their monthly maintenance.