VEERESH HUGAR Vs. SHRUTI VEERESH HUGAR

JUDGEMENT

(1.) The husband has filed this revision petition challenging the monthly maintenance Rs.8,000/- and Rs.7,000/- granted to his wife and son, respectively.

(2.) At the time of filing the petition before the Magistrate, it was not in dispute that the petitioner was working as a Manager at Syndicate Bank and as on 16.05.2015 he was having a gross salary of Rs. 36,767/- and a net salary Rs.12,143/- after total deductions of Rs.24,624/-.

(3.) The learned counsel for the petitioner contends that in monthly salary of Rs.36,767/- a sum of Rs.24,624/- was being deducted and the petitioner was thus only having a take home salary of Rs.12,143/- and therefore the direction to pay maintenance of Rs.15,000/- was unreasonable and cannot be sustained.