SAJI Vs. REENA

JUDGEMENT

(1.) Heard Sri.Padayattee Yeldo, the learned counsel for the petitioner.

(2.) Petitioner is the former husband of the 1st respondent. Their marriage was dissolved by a decree of divorce. Ext P1 is the order directing dissolution of their marriage. The petitioner and the 1st respondent have two children. They are respondents 2 and 3. The children are with the petitioner.

(3.) The 1st respondent moved an application under Sec.125 of Cr.P.C against the petitioner for maintenance allowance. The family court passed an ex parte order directing the petitioner to pay maintenance allowance to the 1st respondent at the rate of Rs 2000/- per month. Thereafter filed an application by the petitioner before the family court requesting to set aside the ex parte order. Another application was filed to condone the delay in filing the application for setting aside the ex parte order. Both the applications are pending before the family court. In the meantime the 1st respondent moved the family court for execution of the ex parte order.