MOHAMMED GAUSE Vs. MAHEZABIN

JUDGEMENT

(1.) Sri.Sajin Goodwala., learned counsel on behalf of Ms.Rebecca Soloman., for petitioner and Sri.Santosh B.Rawoot., learned counsel for respondent No.1 have appeared in person.

(2.) The captioned petition is filed to set-aside the order dtd.:25/2/2020 passed by the Family Court, Belagavi in Crl.Misc.No.491/2016 granting maintenance in so far as respondent No.2 is concerned.

(3.) The facts are quite simple and are stated as under: It is stated that the petitioner and respondent No.1 are husband & wife and their marriage was solemnized on 16/3/2007 in Machhe, Belagavi as per Muslim caste customs and religious rites. From the wedlock they have one son who is named as Mohammed Aimaan - respondent No.2. It is stated that after 6 years of marriage, due to difference of opinion, they started living separately. The first Respondent initiated action seeking maintenance against the petitioner on the file of Family Court, Belagavi in Crl.Misc.No.491/2016. The Family Court, Belagavi vide order dtd.:25/2/2020 heard the matter on merits and ordered maintenance directing the petitioner to pay maintenance of Rs.4,500.00 (Rupees Four Thousand Five Hundred only) to the first respondent and Rs.4,000.00 (Rupees Four Thousand only) to the second respondent. It is this order which is challenged in this petition on several grounds as set out in the memorandum of revision petition.