RAGHAVENDRA Vs. SHRUTI

JUDGEMENT

(1.) Heard the learned counsel for petitioner and respondent.

(2.) The present petition is filed seeking the following relief;

(3.) It is forthcoming from the records that respondent has preferred petition in Crl.Misc.No.287/2021 before the Principal Judge, Family Court, Vijayapura seeking for maintenance. The Family Court vide order dtd. 14/1/2022 allowed the petition in part and directed the petitioner herein who was arrayed as respondent in the said proceedings to pay maintenance of Rs.15,000.00 per month within 60 days and to pay maintenance by 10 th of every month till re-marriage of respondent and in the event of failure to pay interest @ 9% p.a. Being aggrieved, the present petition is filed.