PAPAIAH REDDY Vs. AMARAVATHI

JUDGEMENT

(1.) This matter is listed for admission. Heard the learned counsel for the petitioner and the learned counsel for the respondents.

(2.) This petition is filed challenging the order passed by the III Additional Principal Judge, Family Court, Bengaluru, in Crl.Misc.No.486/2016 dtd. 19/3/2020, wherein granted an amount of Rs.10,000.00 per month to petitioner No.1, who is the wife and Rs.5,000.00 per month to petitioner No.2, who is the daughter, as maintenance.

(3.) The learned counsel appearing for the petitioner would vehemently contend that though the Trial Court has taken note of the declaration made by this petitioner i.e., cash and also the declaration with regard to the site and house at Kacharakanahalli worth about Rs.60.00 Lakhs, the same is subjected for partition. The Trial Court failed to take note of the said fact into consideration. Apart from that, the learned counsel also would submit that the respondent herein is also having the rental income and the same has not been considered by the Trial Court.