Y.G.RAJESH Vs. M.RAMYA

JUDGEMENT

(1.) The petition is filed by the husband challenging the order dtd. 16/8/2023 passed by I Addl. Prl. Judge. Family Court, Mysuru, in Crl.Misc.No.329/2020 on the ground that the maintenance amount granted to the wife and child is excessive one.

(2.) The relationship between the petitioner and respondents as husband, wife and daughter, is not disputed.

(3.) On certain allegations that petitioner has ill- treated the respondent No.1/wife and subjected her to cruelty and harassment, the respondents are constrained to live separately and therefore for maintaining life, respondents filed a petition under Sec. 125 of Cr.P.C. The Family Court has granted maintenance amount of Rs.15,000.00 to respondent No.1/wife till her lifetime or till she remarries and Rs.10,000.00 to the respondent No.2/daughter till her marriage along with cost of litigation of Rs.10,000.00. This order is under challenge in this petition.