N.H. KUMARA Vs. R. AMULYA KAPOOR

JUDGEMENT

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

(2.) This petition is filed challenging the order dtd. 9/2/2021 passed in C.Misc.No.771/2019 on the file of the III Additional Principal Family Judge, Mysuru, partly allowing the petition filed under Sec. 125 of Cr.P.C. granting maintenance of Rs.5,000.00 per month to the wife and Rs.2,000.00 per month to the daughter till she attains the age of 12 years and after completion of 12 years, Rs.4,000.00 per month till her marriage from the date of petition.

(3.) Learned counsel for the petitioner would vehemently contend that, without any cause, the wife left the house and even, the petitioner is ready to take back the wife and child. The counsel also would submit that the respondent No.1 is now working and hence, she is not entitled for maintenance as ordered by the Trial Court. Therefore, it requires interference.