SATHEESAN V. Vs. LEENA

JUDGEMENT

(1.) The aforecaptioned revision petition filed under Sec.19(4) of the Family Courts Act , 1984 is directed against the impugned final order dated 28.2.2019, rendered by the Family Court, Nedumangad, in M.C.No.396/2018, whereby the revision petitioner herein (husband) has been directed to pay maintenance @ Rs. 5,000/- per month to R-1 herein and @ Rs. 4,000/- per month to R-2 herein (minor daughter).

(2.) Heard Smt.N.P.Asha, learned counsel appearing for the petitioner.

(3.) After adducing of evidence by the parties concerned and after due appreciation of the evidence on record, the Family Court has found that the respondents (wife & daughter) are entitled for grant of maintenance and further that the revision petitioner is employed as a gardener in the botanical garden and his gross salary is Rs. 42,590/-. The revision petitioner has not specifically disputed the respondents' allegation regarding the salary as deposed by CPW1, but that though his gross salary is Rs. 42,590/- his take-home salary is Rs. 28,500/- and that he has to remit Rs.38,100/- per month, being the instalments of the five loans availed by him and that in addition to that, he has to provide maintenance for his parents, etc..