FIROZKHAN Vs. D/O. NOORJAHAN

JUDGEMENT

(1.) The revision petitioner has been directed by the Family Court, Chavara in M.C. No 67 of 2014 filed under section 125 (1) of the Code of Criminal Procedure ( for short " the Code" ) to pay monthly maintenance at the rate of Rs.10,000/-for the 1st respondent and Rs.7,500/- to the

(2.) nd respondent. 2.Short facts necessary for disposal is that the revision petitioner had married the 1st respondent on 12.07.2009 and started living together as husband and wife. The 2nd respondent was born in the wedlock. The petitioner allegedly subjected the respondent No 1 to cruelty and harassment. Several proceedings were initiated before the Family Court by the 1st respondent and the same are pending. The petitioner has neglected and refused to maintain his wife and child from the year 2011 onwards. The petitioner is liable to maintain the respondents and he has sufficient means. He is employed abroad as a Computer Engineer. According to the respondents they are not in a position to maintain themselves.

(3.) The petitioner entered appearance and filed objection. According to the petitioner he had offered to maintain the 1st respondent but she had left his company without any reasonable cause. He countered the assertion of the respondents that he was drawing a salary of Rs.1,00,000/-. According to him he is eking out his life by doing various jobs abroad and contended that the amount claimed is much beyond his means. It was finally contended that by order passed by the Judicial Magistrate of 1st Class, Karunagappally in M.C.No.39 of 2012 the petitioner had been paying a sum of Rs.5,000/- to the wife and child regularly.