VINOD KUMAR N.G. Vs. SREEREKHA

JUDGEMENT

(1.) The rival parties in these revision proceedings, which arose from Maintenance Claims are referred for convenience as "husband" and "wife" respectively.

(2.) R.P(FC).No.145/2019 has been filed by the husband so as to challenge the impugned order dated 27.7.2018 rendered by the Family Court, Pathanamthitta, in M.C.No.103/2015 to the limited extent it directs him to pay an amount of Rs.7,000/- per month to the 3rd respondent (minor daughter). R.P(FC).No.508/2018 has been filed by the wife and children to the extent the said impugned order has rejected the claim of wife and the respondent-minor son for grant of maintenance and for grant of maintenance to the wife and both the children at the rate sought for in the application.

(3.) Heard Sri.Jacob P.Alex, learned counsel for the husband and Sri.N.Asok Kumar, learned counsel for the wife and children.