RAJESH Vs. LINSA

JUDGEMENT

(1.) The petitioner is the husband of the 1st respondent. Their children are respondents 2 and 3. The respondents moved before the family court under Sec.125 of Cr.P.C for maintenance. They moved an application for interim maintenance. The same was numbered M.P.1132/2015. The application for interim maintenance was allowed by the family court. It directed the petitioner to pay interim maintenance at the monthly rate of Rs 6000/- to the 1st respondent and at Rs 4500/- to each of the other respondents. The said order of the family court is assailed in the present original petition filed under article 227 of the Constitution of India.

(2.) Heard Sri.B.Reghunath, the learned counsel for the petitioner and Sri.C.Y.Vinod Kumar, the learned counsel for the respondents.

(3.) Marriage is admitted. Paternity is admitted. The spouses are admittedly living separately. The children are with the wife. The respondents moved an application before the family court for maintenance. In the said application they filed an application for interim maintenance. That application was allowed as prayed for.