LAWS(KER)-2018-7-160

SREEKUMAR Vs. KERALA WOMENS COMMISSION

Decided On July 05, 2018
SREEKUMAR Appellant
V/S
KERALA WOMENS COMMISSION Respondents

JUDGEMENT

(1.) The petitioner has approached this Court with the following prayers:-

(2.) Heard.

(3.) It is submitted by the learned counsel for the petitioner that the Women's Commission does not have the power to issue Ext.P1 order by which the petitioner has been directed to pay maintenance to his wife. The Commission ordered that the petitioner should pay 3/4th of his salary to his wife and two children to meet the expenses for remitting the housing loan installments and for their livelihood and education.