FELIX RAJAN Vs. JENUVIA LERINCE

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is directed against the order, dated 09.02.2019 passed in I.D.O.P.No.85 of 2018, on the file of the Family Court, Nagercoil.

(2.) In the said I.D.O.P., the Judge, Family Court, Nagercoil, had granted a decree of divorce, dissolving the marriage solemnized between the appellant and the respondent. While granting a decree of divorce, the appellant was directed to pay a sum of Rs.10,000/- per month towards maintenance to the respondent till her life time and a sum of Rs.10,000/- per month each for two of the minor children, who are with the respondent/wife, till they attain majority. In all, a sum of Rs.30,000/- was directed to be paid on or before 7th day of every English calendar month. Now, the Civil Miscellaneous Appeal is directed only against the grant of maintenance of a sum of Rs.30,000/- per month.

(3.) It is stated that the appellant/husband is working as a P.G Assistant in the Government School and he is also duty bound to maintain his parents.