PRAVEEN A.R. Vs. REMYA K.J.

JUDGEMENT

(1.) Power of superintendence of this Court is invoked under Art. 227 of the Constitution of India assailing the interim order of maintenance passed by the Family Court, Thrissur.

(2.) Heard the learned counsel appearing for the petitioner. In the facts and circumstances and in view of the order that I am inclined to pass, I do not think that notice need be served to the respondent.

(3.) Admittedly, the petitioner is gainfully employed in abroad. Though notice was served on him, he did not care to file a counter before the Court below. The learned Family Court, by an interim order, directed the petitioner to pay a sum of Rs. 5,000.00 per mensem to his wife and a sum of Rs. 2,500.00 to his minor child towards interim maintenance.