DHANESH Vs. RAMYA

JUDGEMENT

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

(2.) This petitioner is filed challenging granting of maintenance of Rs.10,000.00 per month by the Trial Court in Crl. Misc.No.27/2019 i.e., for wife and daughter, who was aged about 7 years at the time of filing the petition under Sec. 125 of Cr.P.C.

(3.) The main contention of the learned counsel for the petitioner is that the amount awarded by the Trial Court is exorbitant and it requires interference.