DEEPAK M. Vs. BHAVYA V.

JUDGEMENT

(1.) This matter is listed for admission. Heard the learned counsel appearing for the petitioner-husband and the learned counsel appearing for the respondents-wife and child.

(2.) This petition is filed challenging the order passed by the I Additional Principal Judge, Family Court, Mysuru, in C.Mis.No.162/2020 dtd. 16/8/2022.

(3.) The petitioner is the husband, who has challenged granting of maintenance of Rs.5,000.00 per month to the wife and Rs.8,000.00 per month to the daughter. The Trial Court also granted the decree of divorce on the ground of cruelty against this petitioner; the same has not been challenged and challenged only the quantum of maintenance.