GOPALAKRISHNAN Vs. ASWATHY

JUDGEMENT

(1.) Father of an unmarried girl aged 31 years challenges the order dated 23.1.2019 of the Family Court, Mavelikkara in I.A.No.2790/2018 in O.P.No.331/2018 awarding an amount of Rs. 1 lakh towards the claim for her marriage expenses. The respondent, daughter filed O.P.No.331/2018 for a decree directing payment of marriage expenses to the tune of Rs. 10 lakhs, claimed under various heads of expenditure. After the petitioner having entered appearance in the original petition, she moved before the court below for award of an interim relief, claiming marriage expenses to the tune of Rs. 5 lakhs. The petitioner seriously opposed the plea. But the court below, negativing all his objections, directed the petitioner to pay a lesser amount of Rs. 1 lakh towards marriage expenses of the respondent, daughter, pending final disposal of the O.P. The said order is under challenge.

(2.) There is no denial that the respondent is the daughter of the petitioner. When the petitioner and respondent's mother fell out in their matrimonial relationship, he sued her for divorce in the Family Court and the litigation is now pending in appeal. Ever since the petitioner's strained relationship with his wife, the daughter has been in the company of the mother all these years. According to her, her marriage was proposed with one Mr.Vysakh Kumar, Eraviperoor Village, on 3.2.2019. Therefore she is badly in need of minimal marriage expenses to the tune of Rs. 5 lakhs, as an interim relief. According to her, she has no other source of income and her mother is also equally in impecunious circumstances.

(3.) According to the respondent, the petitioner is a retired Army person getting substantial amount of Rs. 50,000.00 towards pension. He had worked as a security guard in the State Bank of Travancore, from where also he has earned a substantial amount of income.