MINOR M. MOHAMED ASHFAQ THROUGH HIS MOTHER, GUARDIAN AND NEXT FRIEND SMT. A. SULAIHA BARVIN Vs. M. MOHAMED FEROZE

JUDGEMENT

(1.) The father of a child, aggrieved by the grant of Rs. 10,000.00 as monthly maintenance to his son has directed this revision.

(2.) The revision petitioner is the husband of the mother of the child. Due to some difference of opinion the spouses are living separately. The revision petitioner is employed in a software company in Mamallapuram. He is residing in Palavakkam, Chennai.

(3.) The child's mother is working in a concern in Chennai. She is residing in a ladies hostel. The child is 2= years old. In the circumstances it has become very difficult for her to maintain her child. So, her parents in Tirunelveli are taking care of her child.