KRISHNA M. Vs. KOMALA H.

JUDGEMENT

(1.) The petitioner is before this Court calling in question an order dtd. 8/9/2022 passed in Crl.Misc.No.555/2022 whereby the Court has ordered maintenance to be paid to the wife at Rs.5,000.00 per month and to both the children at Rs.3,000.00 each per month.

(2.) Heard Sri. Naresh Kumar P.C., learned counsel appearing for the petitioner and have perused the material on record.

(3.) Brief facts that leads the petitioner to this Court in the subject petition, as borne out from the pleadings, are as follows: