LAWS(KAR)-2023-6-231

ABRAR AHMED KHAN AMERI Vs. SUMAIYA BHANU

Decided On June 08, 2023
Abrar Ahmed Khan Ameri Appellant
V/S
Sumaiya Bhanu Respondents

JUDGEMENT

(1.) This matter is listed for admission. Heard the learned counsel for the petitioner-husband and the learned counsel for the respondents-wife and child.

(2.) This petition is filed challenging the order passed by the I Additional Principal Judge, Family Court, Mysuru, in C.Mis.No.489/2017 dtd. 11/12/2018, wherein directed the petitioner herein to pay maintenance of Rs.4,000.00 to his wife and Rs.2,000.00 to the child. At the time of filing the petition, the second petitioner was aged about five years. In the earlier petition i.e., C.Mis.No.282/2014, an interim order was passed with a direction to the husband to pay a sum of Rs.2,000.00 to the first petitioner-wife and a sum of Rs.1,500.00 to the second petitioner-child. Then, the matter was referred to Lok- Adalath. At the intervention of the Conciliators, both agreed to live together. Accordingly, he took the wife and the child, made a separate house but he did not pay the rent. She was also forced to withdraw the petition in C.Mis.No.146/2015.

(3.) It is the contention of the petitioner that even after he took her back he did not provide the shelter and food and also not paid the rent to the owner. The advance amount adjusted towards the rent and insisted the petitioners to vacate the house and handover the possession of the house to the owner.