KRISHNAKUMAR Vs. THE MAINTENANCE TRIBUNAL, THIRUVANANTHAPURAM

JUDGEMENT

(1.) The petitioners are aggrieved by the impugned Ext.P-4 order dated 23.9.2017 issued by the Maintenance Tribunal, whereby they have been directed to pay maintenance at the rate of Rs.3,000/- per month to the 2nd respondent.

(2.) The prayers in the above Writ Petition (Civil) are as follows. "

(3.) Heard Sri.Shinod G.P., learned counsel appearing for the petitioners, Sri.R.Sreehari, learned counsel appearing for the contesting respondent No.2 and Sri.Saigi Jacob Palatty, learned Senior Government Pleader appearing for the official respondents 1, 3 & 4. 2nd