UMESH H.L. Vs. JYOTHI

JUDGEMENT

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

(2.) This revision petition is filed against the order dtd. 2/5/2023 passed in Cri.Misc.No.112/2022 on the file of the Principal Judge, Family Court, Chikkamagaluru, allowing the petition filed under sec. 125 of Cr.P.C for maintenance, wherein the Court has granted maintenance of Rs.20,000.00 per month to the wife.

(3.) It is the contention that the Court has also taken note of the fact that the respondent herein has pleaded before the Court that this petitioner is running U.S. Paying Guest House for Women and Men. The respondent has also pleaded that the petitioner is also running U. Solution and G. Esquare Consultancy and getting the income. But, in the evidence, this petitioner took the defence that he is working in the said company and not produced any document to prove the fact that he is working there. Hence, the Trial Court taking into note of the maintenance claimed and also the fact that the respondent is residing in a rented house at Chikkamagalur Taluk and District and also considering the very pleading that the petitioner is working in the said U. Solutions and G. Esquare Consultancy and except the oral evidence, he has not placed any document before the Court, comes to the conclusion that the respondent has obtained a house on rent and this shows that his financial position is very good. From the available evidence, it can be very well gathered that the minimum monthly income of the respondent is Rs.50,000.00 to Rs.60,000.00 and considering the social status to which the parties belong and the income of the respondent, awarded a sum of Rs.20,000.00 per month as maintenance. Hence, the petitioner-husband has filed this petition.