Unnikrishnan Cholayil vs Unnikrishnan Cholayil
2021 Latest Caselaw 2962 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

              THE HONOURABLE MR. JUSTICE P.SOMARAJAN

    WEDNESDAY, THE 27TH DAY OF JANUARY 2021 / 7TH MAGHA, 1942

                      OP(Crl.).No.99 OF 2020

      AGAINST THE ORDER IN MP No.977/2018 IN MC No.379/2018

           DATED 24-09-2019 OF FAMILY COURT, ERNAKULAM


PETITIONER/RESPONDENT IN M.C.No.379/2018:

             UNNIKRISHNAN CHOLAYIL,
             AGED 55 YEARS,
             S/o UNNEERI CHOLAYIL, ORUMA 190,
             KIDANGIL, L.I.C. ROAD,
             PERINTHALMANNA-679322.

             BY ADV. SHRI.GEORGE VARGHESE KIZHAKKAMBALAM

RESPONDENT/PETITIONER IN M.C.No.379/2018:

             RATHI UNNIKRISHNAN,
             AGED 49 YEARS,
             FLAT NO.3, 5TH BLOCK,
             RMCO APARTMENTS, PULLAZHY,
             THRISSUR-680012.

             R1 BY ADVS. SRI.BABU KARUKAPADATH
                         SMT.M.A.VAHEEDA BABU
                         SRI.P.U.VINOD KUMAR
                         SRI.AVINASH P RAVEENDRAN
                         SMT.VAISAKHI V.
                          SMT.SNEHA SUKUMARAN MULLAKKAL
              BY PUBLIC PROSECUTOR SRI. E.C.BINEESH


     THIS OP (CRIMINAL) HAVING BEEN FINALLY HEARD ON 27.01.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(Crl) No.99 of 2020                 2




                                JUDGMENT

Against the order dated 24.09.2019 in

M.P.No.977/2018 in M.C.No.379/2018 of Family Court,

Ernakulam, the husband/respondent came up. The Family

Court ordered interim maintenance at Rs.50,000/- taking

into consideration the income and status of the

respondent/husband. It is now well settled that the

petitioner/wife is entitled to a standard of living

which she has accustomed while she was living along

with her husband. Hence the order passed by the Family

Court deserves no interference.

O.P.(Crl) is dismissed accordingly.

Sd/-

                                                P.SOMARAJAN

DMR/-                                                 JUDGE

APPENDIX OF OP(Crl.) 99/2020 PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF MC NO.379/2018 FILED BY THE RESPONDENT BEFORE THE FAMILY COURT AT ERNAKULAM.

EXHIBIT P2 TRUE COPY OF PETITION OF M.P.NO.977/2018 IN M.C.NO.379/2018 BEFORE THE FAMILY COURT, ERNAKULAM CLAIMING MAINTENANCE AT THE RATE OF RS.1,00,000/- PER MONTH.

EXHIBIT P3 TRUE COPY OF OBJECTIONS DATED 29.07.2019 FILED BY THE PETITIONER IN M.P.NO.977/2018 IN M.C.NO.379/2018.

EXHIBIT P4 TRUE COPY OF ORDER DATED 24.09.2019 IN M.P.NO.977/2018 IN M.C.NO.379/2018 OF THE FAMILY COURT, ERNAKULAM.

EXHIBIT P5 TRUE COPY OF MEDICAL CERTIFICATE ISSUED BY DR.BALAKRISHNAN, KIMS AL SHIFA, PERINTHALMANNA.

EXHIBIT P6 TRUE COPY OF MEDICAL PRESCRIPTION DATED 07.11.2019 WHICH SHOWS THE MEDICINES TO BE TAKEN BY THE PETITIONER.

RESPONDENT'S EXHIBIT:      NIL



                                                   // TRUE COPY    //



                                                   P.A. TO JUDGE