ANSAR V K Vs. FARSANA K K

JUDGEMENT

(1.) Ex partee decree dated 16.5.2017 awarding past maintenance to the respondent herein, passed in O.P.No.203/2017 by the Family Court, Thalassery, is under challenge in this appeal by the husband, the appellant herein.

(2.) The respondent claimed arrears of past maintenance from 20.3.2014 to 20.3.2017 at the rate of Rs. 10,000/- per mensum, which the court below accepted in entirety and accordingly the impugned decree was passed. She alleged that the appellant deserted her on 20.3.2014 for no good reasons and further refused to maintain her thereafter. She stated that she has no source of income and she completely falls back upon her mother for livelihood. According to her, the appellant is a man of sufficient means as he is engaged in Aluminum Fabrication works, earning a minimum income of Rs. 70,000/- per month.

(3.) The appellant did not contest the original petition in the court below though he was served with notice. The court below, therefore, examined the respondent as PW1 and on the basis of the unrebutted evidence passed the impugned ex partee decree.