KAUSTUBH KALYAN KULKARNI Vs. GAURI KAUSTUBH KULKARNI

JUDGEMENT

(1.) RESPONDENT in Crl.Misc. No. 7/2012 on the file of the Family Court, Belgaum has come up in this petition seeking revision of the common order dated 02.04.2014 passed in Crl.Misc. Nos. 7/2012 and 102/2012.

(2.) THE brief facts leading to this petition are as under:

(3.) IN the said proceedings, the evidence was recorded on behalf of the petitioner and respondent. It is seen that, an application was filed by the husband in the said proceeding seeking production of document of Rani Channamma College of Pharmacy, where he alleged that his wife was working as on the date of filing the application. It is seen that that the said application was allowed and the Principal of the said college was directed to produce the particulars regarding the employment of respondent -wife Mrs. Gouri Kulkarni. It is stated that incidentally, the said document of her employment was produced by the petitioner in Crl.Misc. No. 7/2012 herself, for the reason that she was the Principal of the said college, which indicated that she was permanent employee of the said college discharging her duties as Principal and drawing salary of more than Rs. 20,000/ - p.m. It is seen that with these evidence available on record, the Court below proceeded to allow the petition filed by the wife under Section 125(1) of Cr.P.C. holding that the petitioner is not able to maintain herself, hence, she needs to be provided with maintenance. Accordingly, allowed the petition filed by her awarding maintenance at the rate of Rs. 15,000/ - as prayed in the said petition. Being aggrieved by the same, the husband has come up in this petition.