KRISHNA Vs. SAVITHRI

JUDGEMENT

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

(2.) This petition is filed challenging the order passed by the Trial Court granting maintenance of Rs.4,000.00 per month to the first petitioner and Rs.1,000.00 per month to the second petitioner.

(3.) The very contention of the learned counsel for the petitioner before this Court is that the petitioner is not capable to pay maintenance of Rs.4,000.00 per month and Rs.1,000.00 per month to the respondent Nos.1 and 2 herein and the order passed by the Trial Court is against the material on record. Even though the Trial Court comes to the conclusion that no documents are produced with regard to the income is concerned, committed an error. Hence, it requires interference.