K.THIMMAPPA Vs. SUCHITRA

JUDGEMENT

(1.) THE petitioner in RPFC No.114/2011 is the husband of petitioner in RPFC No.119/2011. RPFC No.114/2011 is filed by petitioner to set aside the order of grant of maintenance. RPFC No.119/2011 is filed by the wife for enhancement of maintenance allowance.

(2.) I have heard learned counsel for petitioner in RPFC No.114/2011 and I have gone through records.

(3.) THE learned counsel for petitioner in RPFC No.114/2011 would submit that respondent has failed to prove that petitioner had refused and neglected to maintain her. Therefore, petitioner is not liable to pay maintenance allowance.