S. KUMARESH Vs. K. NITHIN SAI AND ORS.

JUDGEMENT

(1.) The petitioner is the father of the respondent. His wife is one Mrs. P. Vennila. The petitioner and Mrs. P. Vennila are working as teachers. But, now they are living separately. There are matrimonial disputes pending between them. The respondent is the only child born to them. Now, he is admittedly in the custody of his mother Mrs. P. Vennila. The respondent filed M.C. No. 36 of 2014 claiming maintenance at the rate of Rs. 10,000 per month. He was represented by his mother Mrs. P. Vennila. The Trial Court, by order dated 6.1.2015, directed the petitioner to pay a sum of Rs. 5,000 per month towards maintenance of the respondent. Challenging the same, the petitioner is before this Court with this revision. This revision petition has come up today for admission. I have heard the learned Counsel for the petitioner and perused the records carefully.

(2.) So far as the livelihood of the petitioner to maintain the respondent is not in dispute before this Court. What was represented by the learned Counsel for the petitioner is that the quantum ordered by the lower Court is highly exorbitant. According to him, the petitioner is earning only a sum of Rs. 8,000 per month and therefore, it would not be possible for him to pay a sum of Rs. 5,000 to the respondent.

(3.) I have considered the above submissions.