SRINIVAS D. SIRIYANNAVAR Vs. K. B. MAMATHA

JUDGEMENT

(1.) This petition is filed challenging the order dtd. 7/3/2023 passed in Crl.Misc.No.133/2017 by the Principal Judge, Family Court, Shivamogga.

(2.) This matter is listed for admission. Heard the learned counsel for the petitioner.

(3.) The challenge made in this petition is that granting of maintenance of Rs.15,000.00 each to wife and other two children is exorbitant and also the counsel contend that the parents have also filed criminal miscellaneous and the same is compromised before the Lok-Adalath and he is paying maintenance of Rs.20,000.00 to their parents also. The counsel also vehemently contend that Ex.R1 is produced to show that the wife is also working. The counsel would also submit that he is getting only salary of Rs.90,000.00 after deduction of loan payment and the document discloses that he was drawing salary of Rs.1,66,044.00 in the month of August, 2021 as per Ex.R2 / Ex.P10 and he is making payment towards loan amount. Hence, the amount awarded by the trial Court is on higher side.