LAWS(KER)-2020-12-156

K.C.GAFOOR Vs. JAMSHEERA

Decided On December 14, 2020
K.C.Gafoor Appellant
V/S
Jamsheera Respondents

JUDGEMENT

(1.) The revision on hand is filed against an order passed by Family Court, Tirur on 29.06.2016 in M.C No.72/2014. The revision petitioner is the respondent in the M.C and the respondents are the petitioners therein.

(2.) For clarity and convenience, the parties will be referred to hereinafter as the respondent and the petitioners in accordance with their status in the M.C before the Family Court.

(3.) The facts of the case are summarised hereunder: The respondent and the 1st petitioner got married on 13.09.2001 and 2nd and 3rd petitioners were born in the wedlock. The respondent was working as a driver at gulf and was earning Rs.45,000/- per month. He abandoned his job at Gulf and started to work as an Autorickshaw driver. He was getting Rs.800/- per day. He neglected to maintain the petitioners from 21.03.2013 and therefore M.C was filed before the Family Court, seeking monthly maintenance at the rate of Rs.7,500/- to the 1 st petitioner, Rs.5,000/- to the 2nd petitioner and Rs.4,000/- to the 3rd petitioner.