C.ANJANEYA Vs. V.SUDHA

JUDGEMENT

(1.) Petitioner - husband is knocking at the door of Writ Court for assailing order dtd. 4/12/2021 (Annexure A) in M.C No. 38/2021 passed by the Senior Civil Judge, Gudibande, whereby a monthly interim maintenance of Rs.8,000.00 has been awarded to the respondent - wife. Learned counsel appearing for the petitioner argues that the amount ordered to be paid needs to be reduced since it is exorbitant and that the respondent wife is gainfully employed.

(2.) After service of notice, the respondent having entered appearance through her learned counsel opposes the writ petition making submission in justification of the impugned order and the reasons on which it has been structured. Learned counsel for the respondent submits that regard being had to the frugality of the maintenance amount indulgence of this Court is not warranted. He also points out the admitted martial relationship between the parties.

(3.) Having heard the learned counsel for the parties and having perused the petition papers, this Court declines indulgence in the matter inasmuch as, the spousal relationship between the parties is not in dispute; the paternity of the child is also not in dispute. The only contention urged on behalf of the petitioner is for the reduction of interim maintenance; however, no material is produced to show that the respondent is gainfully employed or that she has any other source of livelihood.