MALLAPPA Vs. TRUPTI

JUDGEMENT

(1.) In this petition filed under Article 226 and 227 of the Constitution of India read with Sec. 482 of Cr.P.C., the petitioner, who is respondent before the Trial Court has challenged the order granting monthly interim maintenance of Rs.5,000.00 to the 1st respondent and Rs.2,000.00 to the 2nd respondent.

(2.) It is the case of the petitioner that respondent No.1 is his wife of respondent No.2 is their daughter. Respondents have filed Criminal Misc. No.410/2016 under Sec. 125 of Cr.P.C., seeking monthly maintenance at the rate of Rs.40,000.00 to the 1st respondent and Rs.20,000.00 to the 2nd respondent. They also sought interim maintenance by way of I.A.No.2. It was allowed granting maintenance at the rate of Rs.5,000.00 and Rs.2,000.00 per month, respectively, to the respondents, which is being challenged in this appeal.

(3.) Respondents have appeared through counsel.