S SATHEESH KUMAR Vs. SHYNIMOL G V

JUDGEMENT

(1.) The petitioner is the respondent in M.C. No.200 of 2013 on the file of the Family Court, Thiruvananthauram.

(2.) The 1st respondent is the wife and the respondents 2 to 4 are the minor children of the petitioner. They filed a petition before the Court below seeking maintenance under Section 125 of the Cr.P.C. The Family Court by order dated 23.1.2016 granted maintenance at the rate of Rs.2,000/- per mensem to the 1st respondent, Rs. 3,000/- each to respondents 2 and 3 and Rs.2,000/- to the 4th respondent. The said order is under challenge in this revision petition.

(3.) Briefly stated the case of the 1st respondent/wife was that her marriage with the revision petitioner was solemnised on 22.04.2002 at the CSI Church at Panchakuzhi. Three children were born in the wedlock. According to the 1st respondent, the petitioner was earning a sum of Rs.45,000/- per mensem from his real estate business and a sum of Rs.10,000/- from his landed properties. It was contended that the petitioner failed to maintain his wife and children though he was a very successful business man. The claim before the Family Court was for a sum of Rs.8,000/- to the 1st petitioner, Rs.4,500/- per month to the 2nd petitioner, Rs.4,000/- per month to the 3rd petitioner and Rs.3,000/- to the 4th petitioner.