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Judgment
8 paragraphs · 151 wordsP.Somarajan, J
The challenge is against the order of maintenance to the wife at the rate of Rs.1500/- per month. There is no much dispute with respect to the legal
relationship between the petitioner and the respondent/wife. The amount of maintenance awarded seemed to be so meager while considering the job
of the husband, who is admittedly working as an autorikshaw driver. Earlier he was working in Gulf from 1983 to 1987. It is so unfortunate that the
same was challenged and taken up in a revision before this court, that too without any sufficient reason. Hence the revision is not admitted. Without
prejudice to the right of petitioner to take up the matter for enhancement/modification, the R.P(FC) is hereby dismissed.
The Registry is directed to issue a copy of the order to the concerned Family Court so as to enable the Family Court to execute the order without
further delay.