DAYANAND Y.S. Vs. MANJULA M.

JUDGEMENT

(1.) THE petitioner -husband has brought in question the judgment in Crl.A. No. 679/2012 preferred by the respondent -wife under Section 29 of the Protection of Women from Domestic Violence Act, 2005.

(2.) AT the initial stage of hearing during admission, interim stay has been granted by this court directing the stay of the judgment of the trial court. The interim maintenance payable to the respondent wife towards her and the child's maintenance is fixed by the court -below at Rs. 10,000/ -. This court while staying the order, directed the petitioner to pay or deposit Rs. 5,000/ -.

(3.) LEARNED counsel for the petitioner would submit that his client has been consistently contending before the trial court that the respondent is earning at least Rs. 40,000/ - per month whereas the petitioner has to discharge the liability of loan and maintain his parents and other family members. In the circumstances he was ordered to pay the monthly maintenance of Rs. 10,000/ - to her.