AMBIKA Vs. K. ARAVINDAKSHAN

JUDGEMENT

(1.) This appeal is filed by the petitioner in O.P.No.283 of 2011 on the file of the Family Court, Palakkad.

(2.) The respondent in the appeal is the father of the appellant. He is the respondent in O.P.No.283 of 2011 filed in the Family Court. The parties shall be hereinafter referred to as the petitioner and the respondent.

(3.) The petitioner filed O.P.No.283 of 2011 in the Family Court claiming an amount of L 5,00,000/- from the respondent to meet the expenses of her marriage. The respondent filed counter statement denying marital relationship with the mother of the petitioner. He also denied the paternity of the petitioner and also his liability to meet the expenses of her marriage.