Kerala High Court
Jisha Thomas vs George Thomas on 15 July, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 15th DAY OF JULY 2021 / 24TH ASHADHA, 1943
OP(CRL.) NO. 34 OF 2021 (Q)
AGAINST THE ORDER IN MC 117/2019 OF FAMILY COURT, ALAPPUZHA
PETITIONERS/PETITIONERS:
1 JISHA THOMAS, AGED 40 YEARS,
D/O. THANKAMMA THOMAS, PUTHENKOYIPPARAMBIL HOUSE,
PALLIPPURAM (P.O), CHERTHALA, ALAPPUZHA DISTRICT.
2 DON GEORGE, AGED 13 YEARS, (MINOR),
S/O. JISHA THOMAS, PUTHENKOYIPPARAMBIL HOUSE,
PALLIPPURAM (P.O), CHERTHALA, ALAPPUZHA DISTRICT.
3 BEN GEORGE, AGED 11 YEARS, (MINOR),
S/O. JISHA THOMAS, PUTHENKOYIPPARAMBIL HOUSE,
PALLIPPURAM (P.O), CHERTHALA, ALAPPUZHA DISTRICT. (MINOR
PETITIONERS 2 AND 3 ARE REPRESENTED BY THIER MOTHER,
THE IST PETITIONER).
BY ADVS. GOPAKUMAR R.THALIYAL
SRI.T.S.RAJASENAN
RESPONDENT/RESPONDENT:
GEORGE THOMAS, AGED 42 YEARS,
S/O. K.V.THOMAS, KONTHYRA MADATHIL, THAIKKATTUKARA (P.O),
ALUVA, ERNAKULAM DISTRICT, PIN-683 106.
BY ADVS. DR.SEBASTIAN CHAMPAPPILLY
DR.ABRAHAM P.MEACHINKARA
SRI.P.A.SAINUDEEN
SRI.GEORGE CLEETUS
SMT.MARGARET MAUREEN D ROSE
THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON 15.07.2021,
ALONG WITH O.P. (CRIMINAL) 96/2021. THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
O.P.(Crl) Nos.34 & 96 of 2021 2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 15TH DAY OF JULY 2021 / 24TH ASHADHA, 1943
OP(CRL.) NO. 96 OF 2021 (Q)
AGAINST THE ORDER IN MC 117/2019 OF FAMILY COURT, ALAPPUZHA
PETITIONER/RESPONDENT:
GEORGE THOMAS, AGED ABOUT 43 YEARS,
S/O.K.V.THOMAS, KONTHYRA MADATHIL HOUSE,
THAIKKATTUKARA P.O., ALUVA, ERNAKULAM DISTRICT,
PIN-683 106.
BY ADVS. SEBASTIAN CHAMPAPPILLY
SRI.P.A.SAINUDEEN
DR.ABRAHAM P.MEACHINKARA
SRI.GEORGE CLEETUS
SMT.MARGARET MAUREEN D ROSE
RESPONDENTS/PETITIONERS:
1 JISHA THOMAS, AGED 40 YEARS,
D/O.THANKAMMA THOMAS, PUTHENKOYIPPARAMBIL HOUSE,
PALLIPPURAM P.O., CHERTHALA, ALAPPUZHA DISTRICT,
PIN-688 541.
2 DON GEORGE (MINOR), AGED 13 YEARS,
REPRESENTED BY JISHA THOMAS, PUTHENKOYIPPARAMBIL HOUSE,
PALLIPPURAM P.O., CHERTHALA, ALAPPUZHA DISTRICT,
PIN-688 541.
3 BEN GEORGE (MINOR), AGED 11 YEARS,
REPRESENTED BY JISHA THOMAS, PUTHENKOYIPPARAMBIL HOUSE,
PALLIPPURAM P.O., CHERTHALA, ALAPPUZHA DISTRICT, PIN-688
541. (MINOR RESPONDENTS 2 AND 3 ARE REPRESENTED BY THEIR
MOTHER, THE 1ST RESPONDENT IN THE FAMILY COURT AT
ALAPPUZHA).
BY ADV SRI.GOPAKUMAR R.THALIYAL
THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON 15.07.2021
ALONG WITH O.P.(CRL) 34/2021. THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
O.P.(Crl) Nos.34 & 96 of 2021 3
JUDGMENT
Heard both sides.
The husband came up in O.P.(Crl) No.96/2021
challenging the quantum of interim maintenance granted
to two minor children at the rate of Rs.2,500/- per
month. It is submitted by the learned counsel relying
on the decision rendered by the Apex Court in Rajnesh
v. Neha and Another [2020 (6) KHC 1] that the said
order was passed not in compliance with the said
decision. But the interim maintenance application was
submitted prior to the said judgment of the Supreme
Court. Maintenance amount as against the
petitioner/wife was refused by the trial court against
which she came up in O.P.(Crl) No.34/2021 and for
enhancement of maintenance to the children. The interim
maintenance application was admittedly filed before
pronouncement of the abovesaid judgment. It was heard
and taken up for disposal prior to the said judgment
and hence directions issued were not within the notice
of parties. But the fact that it was rendered after
the said judgment of the Apex Court would assume
importance as it was not taken notice of by the learned
Family Court Judge. Now the minor children are studying
in 9th and 6th standard. What is ordered by the Family
Court is only at the rate of Rs.2500/- per month each
to minor children as against the job and income of the
petitioner, who is serving as a Vehicle Inspector in
the State of Kerala. It is admitted by the learned
counsel for the respondent/husband that he is getting a
monthly salary of Rs.59,350/-. Taking into account all
these aspects, I am of the view that it is fit and
proper to direct to pay an amount of Rs.7,000/- per
month each to the children till the matter is
considered by the trial court in compliance with the
direction issued by the Supreme Court in the said
judgment. For that purpose, the order of maintenance
granted by the Family Court will stand set aside and
remanded back to the trial court. Both parties shall
appear before the Family Court on 02.08.2021 and the
Family Court shall take steps to expedite the disposal
of the matter positively within a period of two months
from the date of appearance, regarding the interim
maintenance. Both parties are hereby directed to comply
with the direction issued by the Apex Court within one
week from the date of their appearance. Till that
time, the father, who is the respondent O.P.(Crl)
No.34/2021, shall pay interim maintenance to the
children at the rate of Rs.7,000/- (Rupees seven
thousand only) per month each including arrears, if
any, from the date of said application.
Both the Original Petitions are disposed of.
Sd/-
P.SOMARAJAN
JUDGE
DMR/-
APPENDIX OF OP(CRL.) 34/2021
PETITIONERS' EXHIBIT
EXHIBIT P1 TRUE COPY OF THE PETITION IN M.C.NO.117/2019 DATED
18.10.2019 FILED BEFORE THE FAMILY COURT,
ALAPPUZHA.
EXHIBIT P2 TRUE COPY OF THE AFFIDAVIT AND PETITION DATED
18.10.2019 IN C.M.P. NO.240/2019 IN
M.C.NO.117/2019.
EXHIBIT P3 TRUE COPY OF THE OBJECTION DATED 9.1.2020 FILED BY
THE RESPONDENT.
EXHIBIT P4 TRUE COPY OF THE ORDER DATED 9.12.2020 PASSED BY
THE FAMILY COURT, ALAPPUZHA IN C.M.P. NO.240/2019
IN M.C.NO.117/2019.
EXHIBIT P5 TRUE COPY OF THE ORDER DATED 10.10.2019 IN
I.A.NO.5483/2019 IN O.P.NO.2337/2019 PASSED BY THE
FAMILY COURT, ERNAKULAM.
EXHIBIT P6 TRUE PHOTOCOPY OF THE BANK STATEMENT
EXHIBIT P7 PHOTOGRAPHS TAKEN FROM CCTV CAMERA
EXHIBIT P8 TRUE PHOTOCOPY OF THE BANK STATYEMENT
EXHIBIT P9 TRUE PHOTOCOPIES OF THE FEE RECEIPTS
RESPONDENT'S EXHIBIT
EXHIBIT R1(a) TRUE COPY OF THE RENT DEED DATED 17.10.2020
EXECUTED BY THE RESPONDENT.
EXHIBIT R1(b) TRUE COPY OF O.P. No.2337 OF 2019 DATED 10.10.2019
FOR RECOVERY OF MONEY FILED IN THE FAMILY COURT AT
ERNAKULAM BY THIS RESPONDENT AS PETITIONER.
EXHIBIT R1(c) TRUE COPY OF ORDER PASSED BY THE FAMILY COURT,
ERNAKULAM IN I.A.No.5483 OF 2019 IN O.P. No.2337 OF
2019 DATED 11.10.2019.
EXHIBIT R1(d) TRUE COPY OF O.P.No.2329 OF 2019 DATED 05.10.2019
FOR DIVORCE FILED IN THE FAMILY COURT, ERNAKULAM BY
THIS RESPONDENT AS PETITOINER.
EXHIBIT R1(e) TRUE COPY OF SALE DEED No.2708/1/2008 DATED
16.5.2008 OF SRO, ALUVA.
EXHIBIT R1(f) TRUE COPY OF DEED No.38095/12/1 DATED
3.12.2012 OF SRO PANAVALLY.
APPENDIX OF OP(CRL.) 96/2021
PETITIONER'S EXHIBIT
EXHIBIT P1 TRUE COPY OF MC NO.117 OF 2019 DATED
18.10.2019 ON THE FILE OF THE FAMILY COURT,
ALAPPUZHA.
EXHIBIT P2 TRUE COPY OF CRL.MP NO.240 OF 2019 IN MC
NO.117 OF 2019 DATED 18.10.2019 ON THE FILE OF
THE FAMILY COURT, ALAPPUZHA.
EXHIBIT P3 TRUE COPY OF THE OBJECTION FILED BY THE
RESPONDENT IN CRL.MP NO.240 OF 2019 IN MC
NO.117 OF 2019 DATED 10.01.2020.
EXHIBIT P4 TRUE PRINT OUT OF THE CASE DETAILS AS
AVAILABLE ON THE WEBSITE OF THE FAMILY COURT,
ALAPPUZHA TAKEN ON 20.02.2021.
EXHIBIT P5 TRUE COPY OF THE ORDER IN CRL.MP NO.240 OF
2019 IN MC NO.117 OF 2019 PASSED BY THE FAMILY
COURT, ALAPPUZHA DATED 09.12.2020.
EXHIBIT P6 TRUE COPY OF THE COUNTER AFFIDAVIT (WITHOUT
EXHIBITS) FILED BY THE PETITIONER IN OP(CRL.)
NO.34 OF 2021 DATED 07.02.2021.
RESPONDENTS' EXHIBIT NIL
// TRUE COPY //
P.A. TO JUDGE
