MAJEED Vs. SAKEENA

JUDGEMENT

(1.) The petitioner is the respondent in M.C. No. 48 of 2016 on the file of the Family Court, Tirur. He has filed this revision petition through his power of attorney holder. The respondents have filed the M.C seeking maintenance from the petitioner herein at the rate of Rs.8000/- for the first petitioner and Rs.4000/- for the second petitioner. The learned Judge as per order dated 11.08.2017 directed the petitioner herein to pay maintenance at the rate of Rs.5000/- to the first respondent and Rs.3000/- to the second respondent from the date of petition. Aggrieved by the same, the petitioner has filed this R.P.F.C.

(2.) The marriage between the petitioner and the first respondent was solemnised on 31.03.200 In that wedlock, the second petitioner was born on 01.11.200 The allegation against petitioner is that he has not maintained the respondent wife from 07.01.2015 onwards. It is contended that the petitioner husband is conducting his own business in gulf country and earning Rs.1, 00, 000/- per month. It is further alleged that the petitioner has pronounced talak of the respondent wife on 10.06.2015 and that he has not paid the idda period maintenance and fair provision for future life to the respondents.

(3.) The petitioner herein has been examined as PW1 and the first respondent is examined as RW1 and the agreement was marked as Ext.R1.