S. NARAYANAN Vs. N. MUTHULAKSHMI

JUDGEMENT

(1.) The Constitution of India in Article 51A speaks about fundamental duties and it reads as under:

(2.) Unmindful of Article 51A(k) of the fundamental duties, the revision petitioner has filed this revision petition.

(3.) The Family Court, Tirunelveli, by the order dated 01.09.2015 in M.C.No.7 of 2015 has ordered a sum of Rs.12,000/- in favour of his child, the respondent herein, as maintenance. This order is under challenge in this revision petition.