ARUN KUMAR S. BEVINAGIDAD Vs. SHRUTI ARUN

JUDGEMENT

(1.) The petitioner has challenged the order passed by the trial Court in Criminal Misc No.65/2018 granting maintenance of Rs.10,000.00 per month under Sec. 25 of the Protection of Women from Domestic Violence Act, 2005 to the respondents.

(2.) It is not in dispute that respondent No.1 was given in marriage to the petitioner. It is also not in dispute that respondent No.2 is the child from the said marriage. The trial Court while considering an application filed by respondents for maintenance had granted interim maintenance of Rs.25,000.00 per month. Later an application was filed by the petitioner herein for modification of the order. The trial Court after considering the material placed on record, passed an order dtd. 18/9/2018 awarding interim maintenance of Rs.10,000.00 Per month. This was challenged by the petitioner in Criminal Appeal No.103/2018. The appellate Court after considering the financial ability of the petitioner and the nature of expenses of the respondents, confirmed the order passed by the trial Court. Being aggrieved by the same, the petitioner has filed this revision petition.

(3.) Learned counsel for the petitioner submits that the petitioner has aged parents to look after and also that he has incurred loan for the marriage of his sister and therefore it is impossible to pay a sum of Rs.10,000.00 per month as interim maintenance.