NARAYANASWAMY Vs. KAMALA

JUDGEMENT

(1.) PETITIONER is the husband of the respondent. The relationship between the parties is not in dispute. Petitioner is working as a driver in the Karnataka State Road Transport Corporation in Chamarajanagar Division. He has also got agricultural income. The trial Court has awarded maintenance of Rs. 4,000/ - per month. The same is assailed in this; writ petition. This Court does not find any error in the order passed by the Court below. The petitioner is admittedly a driver working in Karnataka State Road Transport Corporation. The gross salary of the petitioner is Rs. 10,597/ - in the month of December -2012. He is hale and healthy. It is no doubt true that the petitioner has to maintain not only his aged parents but also his wife. The maintenance of Rs. 4,000/ - per month granted by the Court below cannot be said to be on the higher side. -Hence no interference is called for. Petition fails and the same stands dismissed.