SANAL, S/O APPU NADAR Vs. MANJU

JUDGEMENT

(1.) The petitioner herein is the respondent in M.C.No.16 of 2015 on the file of the Family Court, Thiruvananthapuram. The said petition was instituted by the respondents herein, who are the wife and minor child of the petitioner, for maintenance under Section 125 of the Cr.P.C.

(2.) By an ex parte order dated 9.10.2015, the learned Family Court granted maintenance at the rate of Rs.5,000/- per mensem to the 2nd respondent to be paid from the date of filing of the petition.

(3.) The petitioner approached the Family Court and filed an application to set aside the ex parte order.