RAJENDRAN Vs. JANCY

JUDGEMENT

(1.) This original petition has been filed under Article 227 of the Constitution of India. The petitioner impugns order in M.P.No.604/2021 in M.C.No.161/2021 on the files of the Family Court, Ernakulam dtd. 13/7/2022. The petitioner herein is the sole respondent in the above M.C.

(2.) Heard the learned counsel for the petitioner. It is argued by the learned counsel for the petitioner that, the Family Court not considered the objection raised by the petitioner, while granting interim maintenance at the rate of Rs.6,000.00 to the 1st respondent and Rs.5,000.00 to the 2nd respondent, the minor aged 14 years.

(3.) In this matter, the specific case put up by the respondents before the trial court was that, the petitioner has been working as a Senior Technician in Cochin Port Trust and he has been getting Rs.90,000.00 per month as salary. Further the respondents have no means of income to survive.