BASAVARAJ Vs. MAHALAXMI

JUDGEMENT

(1.) THE petitioner is the husband challenging the award of maintenance in favour of his wife, who is aged about 30 and his child, who is aged about 7. The petitioner claims that the award of maintenance is a heavy burden on him, as he is an agricultural labourer, who does not earn much and he is unable to meet the obligation. As the court has taken into consideration the petitioner's status and has awarded maintenance, there is no warrant for interference by this court as by any standards, the amount awarded is nominal having due regard to the cost of living. Accordingly, the petition stands rejected.