K. M. SHIVANANDSWAMY Vs. GAGNA

JUDGEMENT

(1.) This petition is by the husband challenging the award of Rs.4,000.00 per month granted to his wife and Rs.3,000.00 per month granted to his daughter.

(2.) The Family Court has come to the conclusion that the petitioner was working as part time Lecturer and was earning monthly salary of Rs.25,000.00. It has taken note of the fact that though the salary certificate had not been produced, the wife had produced khata extract which indicated the property was standing in his name and therefore in those circumstances, it would be appropriate to award a sum of Rs.4,000.00 per month to the wife and Rs.3,000.00 per month to the minor daughter.

(3.) Learned counsel for the petitioner contends that the petitioner is actually unemployed and has no means to sustain himself and he cannot therefore be burdened with the liability of taking care of his wife and daughter.