Kerala High Court
Pazhayavalappil Shaji vs Aryan on 4 December, 2015
Author: P. Ubaid
Bench: P.Ubaid
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE P.UBAID
FRIDAY,THE 11TH DAY OF MARCH 2016/21ST PHALGUNA, 1937
RPFC.No. 101 of 2016 ()
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AGAINST THE ORDER IN MC.NO. 33/2013 OF FAMILY COURT, TIRUR DATED 04-12-2015
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REVISION PETITIONER/RESPONDENT :
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PAZHAYAVALAPPIL SHAJI
AGED 42 YEARS, S/O.KANNAN, NEAR SOBHA PARAMBU
TANUR AMSOM DESOM AND POST, TIRUR TALUK
MALAPPURAM DISTRICT.
BY ADVS.SRI.K.P.SUDHEER
SRI.Y.JAFAR KHAN
RESPONDENT/2ND PETITIONER :
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ARYAN,
AGED 71/2 (MINOR), S/O.KANNAN,
THERUVATH, OZHUR POST
TANALUR, MALAPPURAM DISTRICT
REPRESENTED BY MOTHER RESHMA
AGED 29 YEARS, D/O.RAVEENDRAN THERUVATH,
THERUVATH, OZHUR POST
TANALUR, MALAPPURAM DISTRICT
PIN- 676 307
(NO RELIEF IS CLAIMED BY THE 1ST PETITIONER WIFE IN M.C.)
THIS REV.PETITION(FAMILY COURT) HAVING COME UP FOR ADMISSION
ON 11-03-2016, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Mn
P. UBAID, J.
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R.P.(F.C.)No.101 of 2016
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Dated this the 11th day of March, 2016
O R D E R
The revision petitioner is aggrieved by a maintenance order in favour of his minor son aged 4= years. The amount awarded by the trial court is only Rs.2,000/- per month. The trial court has not granted any maintenance to the revision petitioner's wife. On a consideration of the income and source of the revision petitioner, the court below assessed the monthly income of the revision petitioner, and directed him to pay Rs.2,000/- per month to the child. I find no scope for interference in the quantum of maintenance awarded by the trial court. It is submitted that the revision petitioner has already made deposit of the amount of maintenance due till this date, as ordered by this Court in the matrimonial appeal. If so, he can very well submit the facts before the court below when execution comes. This revision petition is accordingly dismissed in limine, without being admitted to files.
Sd/-
P. UBAID, JUDGE
sd // True Copy // P.A. to Judge