MANOJ B. M. Vs. SANJANARAJENDRA

JUDGEMENT

(1.) Petitioner in W.P.No.18615 is the husband and petitioner in companion W.P.No.21211/2021 is the wife; the parties are an estranged couple, despite having begotten a male child now aged 8 years which is prosecuting its studies in 3rd standard. Husband's M.C.No.31/2020 seeks dissolution of the marriage solemnized between the parties on 11/11/2012 on fault grounds and the said matrimonial cause is pending on the file of learned Judge of the court below, pleadings having been completed.

(2.) In the pending matrimonial case, the application moved by the wife in I.A.1 u/s.24 of the Hindu Marriage Act, 1955 having been favoured, learned Judge of the Court below has awarded a monthly maintenance of Rs.25,000.00 for herself and the minor son Chi.Dhanvin. Husband says this is too much on the higher side whereas the wife complains that this is too much on the lower side. Learned counsel for the husband falters the impugned order contending that, it has been made without ascertaining the property status of both the parties; learned counsel appearing for the wife also says the same and seeks enhancement.

(3.) Having heard the learned counsel appearing for the parties and having perused the petition papers, this Court is of a considered opinion that the discretionary order of maintenance like the one at hands need not be interfered in the writ jurisdiction inasmuch as learned Judge having appreciated all relevant factors has made the same. Even otherwise, in these costly days when it is difficult to hold body & soul together, the award made by the court below appears to be just & reasonable.