ANIYAN C Vs. ASHA ANIYAN

JUDGEMENT

(1.) This is an application moved by the respondent in a proceedings pending before the Family Court, Mavelikkara as MC No.82/2017. MC No.82/2017 was filed by the first respondent herein, seeking maintenance to herself and to her two children to the tune of Rs.15, 000/- and Rs.5, 000/- respectively from the petitioner herein. Along with the MC, CMP No.15/2017 was also moved by the first respondent herein seeking for interim maintenance from the petitioner herein. In that Crl.M.P., the court below has passed an order on 7.10.2017 to the following effect.

(2.) The petitioner herein is aggrieved by the order and therefore, has approached this Court in the proceedings on hand. Sri.B.Renjith Kumar has projected the reasons for approaching this Court seeking to quash Ext.P1 as mentioned herein below:

(3.) Projecting the reasons it is canvassed by the learned Counsel that Ext.P1 order suffers from illegality, impropriety and incorrectness and is liable to be quashed.