D. PACKIAMANI Vs. MINOR P ELAKKIYA

JUDGEMENT

(1.) The petition has been filed to set aside the order passed in in M.C.No.55 of 2019, dated 06.01.2020, on the file of the Family Court, Tirunelveli .

(2.) The petitioner is the father of the respondent and the respondent is represented by her mother. The respondent filed a petition in M.C.No.55 of 2019 before the Family Court, Tirunelveli, seeking maintenance from her father. The Family Court, Tirunelveli, partly allowed the petition and fixed the maintenance as Rs.10,000/- per month. Against that order, the petitioner/father preferred this revision.

(3.) Brief substance of the petition in M.C.No.55 of 2019 is as follows: