Abu George vs Sini Jacob
2021 Latest Caselaw 14955 Ker

                 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
                         R.P.(FC) NO. 335 OF 2016
AGAINST   THE   ORDER   IN   MC   300/2015    OF   FAMILY   COURT,   NEDUMANGAD,
THIRUVANANTHAPURAM
REVISION PETITIONER:

              ABU GEORGE
              AGED 40 YEARS
              S/O GEORGE, RESIDING AT VP/3401, (SRO COLONY,
              MANIKANDESWARAM P.O., VATTIYOORKAVU,
              THIRUVANANTHAPURAM.

              BY ADV SMT.P.RANI DIOTHIMA



RESPONDENT:

              SINI JACOB
              D/O JACOB, B.N.R.A BENADIC NAGAR,
              NALANCHIRA P.O., THIRUVANANTHAPURAM-695015.

              BY ADVS.
              SRI.S.R.ANEESH
              SRI.G.RANJU MOHAN
              SMT.M.SANTHI K8682011


              SRI.E.C.BINEESH, PUBLIC PROSECUTOR

     THIS REV.PETITION(FAMILY COURT) HAVING COME UP FOR ADMISSION ON
15.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 R.P.(FC) NO. 335 OF 2016
                                    -2-

                              JUDGMENT

Heard both sides.

2. Against the grant of maintenance at the rate of Rs.8,000/-

by way of an ex-parte order, the husband came up. What is ordered

by the Family Court is to the legally wedded wife, the petitioner

therein, at the rate of Rs.8,000/-. The husband remained ex-parte

and not contested. No objection filed and no contra evidence

adduced. As such, the trial court accepted the assertion made by the

wife.

Without prejudice to the right of the petitioner to proceed with

the application submitted for setting aside the ex-parte award, this

petition is dismissed. The said application shall be taken into

consideration within a period of three months from today, if it is

pending consideration.

Sd/-

P.SOMARAJAN JUDGE bpr