SWAPNA, MADATHINETHU VEEDU ANAYARA, KADAKAMPALLI, THIRUVANANTHAPURAM Vs. K. RADHAKRISHNA PILLAI, KINARUVILA VEEDU

JUDGEMENT

(1.) Appellant is the petitioner in O.P.No.1093/2001 on the files of the Family Court, Thiruvananthapuram. It was a petition for maintenance. Hereafter the parties are referred to as shown in the original petition. Petitioner as well as the minor daughter of the petitioner were the claimants. Respondent herein was the respondent therein. The claim was for Rs. 4,000/ per month to the first petitioner herein and Rs. 3,000/- per month to the second petitioner. The claim of the first petitioner was rejected by the Family court whereas the claim of the second petitioner minor was allowed. The above matter was disposed by a common order wherein the court also considered claim for recovery of money and divorce.

(2.) As already stated in this appeal, the challenge is against disallowing the prayer for maintenance of the first petitioner. When the appeal came up for hearing, the learned counsel for the appellant submitted before us that the court below erred in not allowing maintenance to the appellant.

(3.) Heard the learned counsel.