GIREESH S/O GOPALAKRISHNAN Vs. SUSMY D/O SUDARSANAN; ADITHYAKRISHNA S/O GIREESH

JUDGEMENT

(1.) The petitioner is the husband in a matrimonial cause. The 1st respondent claims that the 2nd respondent is son of the petitioner born in her. The respondents filed M.C.No.14/2012 before the Family Court, Irinjalakkuda seeking maintenance from the petitioner. By order dated 9.8.2012, which is impugned in this Revision Petition, the Family Court directed the petitioner to pay an amount of Rs. 7000/- to the 1st petitioner and Rs. 6000/- to the 2nd petitioner per month as maintenance from the date of the petition. That order was passed ex parte. The petitioner has filed this Revision Petition challenging the same. The petitioner seeks an opportunity to contest the matter on merits.

(2.) I have heard the learned counsel appearing the respondents also, who opposes the same.

(3.) Having heard both sides, I am of opinion that the petitioner can be given another opportunity to contest the matter on merits on certain conditions. Accordingly, this Revision Petition is disposed of as follows;