SUMY SREEKUMAR Vs. RIJESH RAM P. ANDORS.

JUDGEMENT

(1.) Heard the learned counsel for the parties. Matter is at the stage of final hearing.

(2.) Present revision petition is filed under Section 397 of Cr.P.C. by the petitioners who are the wife and daughter of the respondent No.1 herein. On a petition filed under Section 12 of the Protection of Women from Domestic Violence Act, 2005 (for short 'the Act'), the learned Judge of the trial Court has ordered the first respondent herein to pay a sum of Rs.10,000/ - as maintenance to the minor child from the date of the order till the child attains majority and to pay a sum of Rs.50,000/ - per year towards the educational expenses of the second respondent who is the minor.

(3.) An appeal had been filed under Section 29 of the above Act by the husband. The learned Judge of the First Appellate Court has scaled down the maintenance from Rs.10,000/ - to Rs.5,000/ -. It is this order dated 21.09.2015 passed in Crl.A.No.25030/2015 which is called in question on various grounds in this revision petition.