G. RAJANNA Vs. L. MANJULA

JUDGEMENT

(1.) PETITIONER is the husband of the respondent. Two children are born out of the wedlock, who are school going. The relationship between the parties is not in dispute. The disputes have arisen between the and therefore parties are before the Family Court. The petitioner has filed M.C.No. 6/2009 praying for dissolution of marriage on certain grounds. As an interim measure, the Court below has awarded Rs. 10,000/ - per month towards maintenance in favour of the respondent and two children. The same is under challenge in this writ petition. As on this date, both the children are grown up, they must be studying P.U.C., and S.S.L.C. respectively. The document at Annexure -F, dated 12.10.2012 no doubt reveals that the petitioner is earning Rs. 5,100/ - per month. Though there is no material showing the exact income of the petitioner, the Court below based on the facts and circumstances of the case, has awarded Rs. 10,000/ - per month as interim maintenance for wife and two children.

(2.) THE petitioner is a Panchayat member and he is the Ex -President of the Panchayat also. According to the learned counsel for the respondent, he is a real estate business man. Be that as it may, the amount of Rs. 10,000/ - per month cannot be said to be on the higher side, looking into the present day cost of living and having regard to the fact that the respondent has to take care of herself and two grown up children, including their education. Hence, no interference is called for. Accordingly, writ petition fails and, the same stands dismissed.