MUTHU GANESH Vs. G.DEVI

JUDGEMENT

(1.) This criminal revision case has been filed against the order passed by the Family Court, Trichy, in M.C.No.127 of 2014 dated 08.03.2019, awarding maintenance of Rs.10,000/- for the first respondent wife and Rs.15,000/- to the second respondent minor child from the date of petition. The husband, who is aggrieved by the award of the maintenance, is before this Court by filing this petition.

(2.) Brief facts are as follows:

(3.) The Family Court, Trichy, adverting to the various materials placed on record, both oral and documentary, and after considering all exhibits marked on either side, held that maintenance case was maintainable and awarded a sum of Rs. 10,000/- per month to the first respondent wife and Rs.15,000/- per month to the second respondent minor child towards monthly maintenance.