NANDAKUMAR Vs. NEETA

JUDGEMENT

(1.) THE husband has filed this revision petition against the order dated 05.11.2014 made in Criminal Misc. Case No. 671/2013 granting maintenance of Rs. 4,000/ - p.m. to the respondent/wife from the date of the order.

(2.) THE respondent/wife had filed a petition in the year 2009 in Crl. Misc. No. 473/2009 under Section 125 of the Code of Criminal Procedure, 1974. against the petitioner/husband claiming maintenance of Rs. 5,000/ - p.m., when the income of the husband was only Rs. 6,000/ - p.m. The Court has awarded maintenance of Rs. 1,000/ - p.m.

(3.) UPON notice issued by the Family Court, the petitioner/husband appeared before the Family Court and filed his objections, admitting the marriage and relationship with the respondent as his wife and that he is paying maintenance of Rs. 1,000/ - p.m. to the petitioner, since last five years till today. He also admitted that he has got second wife, two children, old aged parents and one sister and her daughter. He has to maintain them by giving good education to her sister, son and her children. He is doing coolie work and getting Rs. 100/ - per day. He has denied other averments made in the claim petition as false and prayed for dismissal of the petition.