SANGAMESH ARALI Vs. SUMA

JUDGEMENT

(1.) The husband has filed this petition challenging the grant of monthly maintenance of Rs.15,000.00 to his wife and Rs.5,000.00 to his daughter.

(2.) The Family Court has found that the petitioner- husband was a B.E. graduate holder and was previously employed with Allegies Services India Pvt. Ltd., Company and he had thereafter joined Happiest Minds of Technologies Company and was therefore capable of earning adequate income to maintain his wife and daughter.

(3.) Learned counsel for the petitioner however stated that due to the marital discord the petitioner had resigned his job and was doing agricultural activities at his village. He submitted that husband had given up his job as a software engineer only because of the mental trauma caused by the marital discord.