PRADEEP AND OTHER Vs. SHINI AND OTHERS

JUDGEMENT

(1.) The petitioners herein, who are the father and daughter have preferred this revision, challenging the order in MC.No.87/2015 by which the first petitioner herein was directed to maintain the wife and the children @ Rs. 7000/- (Rupees seven thousand only) to the wife, Rs. 2000/- (Rupees two thousand only) to the elder child and Rs. 1500/- (Rupees one thousand five hundred only) to the younger child.

(2.) The matrimonial relationship between the first respondent and the paternity of the two children are not in dispute. The claim for maintenance set up by the wife and children were opposed by the petitioners. According to the petitioners, the first respondent herein was having landed property and she was getting income of Rs. 2500/- (Rupees two thousand five hundred only) per month. The first petitioner claimed that he is a coolie and his daily income was around Rs. 600/-(Rupees six hundred only) per day.

(3.) On the basis of the evidence let in by both sides, the court below passed the above order of maintenance.