ASHA H.B. Vs. BASAVARAJ H. PATEL

JUDGEMENT

(1.) Petitioner is before this Court seeking quashment of an order dtd. 3/9/2022 by which the Family Court at Davangere awards maintenance of Rs.3,000.00 and litigation expenses of Rs.5,000.00 to the petitioner. The petitioner seeks maintenance at Rs.15,000.00 per month and litigation expenses at Rs.20,000.00 per month.

(2.) Heard Sri.Narendra Babu.H.L., learned counsel appearing for petitioner and Sri.B.Ravindra Prasad, learned counsel appearing for respondent.

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