PRADEEP HIREMATH Vs. SMRUTHI PRADEEP HIREMATH

JUDGEMENT

(1.) Heard the learned counsel appearing for the respective parties.

(2.) The present revision petition is filed challenging the order dtd. 6/2/2021 passed by the Trial Court on I.A.No.1 in Crl.Misc.No.221/2019 wherein an interim maintenance was awarded in favour of the respondent herein directing the first respondent to pay maintenance of Rs.25,000.00 per month and also directed the respondents not disturb the petitioner's possession of house stated in the complaint cause title and the first respondent shall pay the rent of the said premises along with other charges. If the petitioner is not residing in the said premises, the first respondent shall provide separate residence to the petitioner till the disposal of the main petition. The said order has been challenged before the First Appellate Court in Crl.A.No.9/2021. The First Appellate Court considering the material on record dismissed the appeal and confirmed the order passed by the Trial Court. Hence, the present revision petition is filed before this Court.

(3.) The main contention of the counsel for the petitioners is that the respondent is well educated being a BE graduate in Computer Science and she cannot sit idle and put responsibilities only on the husband and seek for maintenance. The counsel also would vehemently contend that when she was BE Graduate in Computer Science and she was also employed in a reputed company namely Fact Personnel Private Limited and drawing a sum of Rs.2,70,000.00 as annual salary. Apart from the same, respondent, as per the order of the CJM has been occupying the rented premises belonging to the petitioner's sister and the rent for the same is being paid by the first petitioner. That being the case, a sum of Rs.25,000.00 per month is totally against established principles of law. The counsel for the petitioners would vehemently contend that both the Courts have failed to consider the grounds which have been urged in the respective petitions hence, it requires interference of this Court.