KAILASH Vs. ANASHWARA

JUDGEMENT

(1.) The petitioner is before this Court calling in question order dtd. 30/11/2022 passed by the V Additional Principal Judge, Family Court, Bangalore on I.A.No.2 in Criminal Miscellaneous No.836 of 2019 directing the petitioner to pay to the respondents Rs.20,000.00 as maintenance per month, to be paid to the wife and a four year old child from the date of application.

(2.) Heard Sri P. Raveendran, learned counsel appearing for the petitioner and Sri E.P.Raghavendra, learned counsel appearing for the respondents/caveators.

(3.) Brief facts that lead the petitioner to this court, in the subject petition, are as follows: