ABHIJIT Vs. MANSI

JUDGEMENT

(1.) MARRIAGE of the parties was solemnized on 05.03.2009 and a girl child was born on 20.08.2010. Petitioner was employed in the Merchant Navy at the time of marriage. The respondent left the marital home in July 2011 and served a notice on the petitioner, to come back and join, to lead marital life. A reply was got sent by the petitioner, on 24.12.2011, that, if she intends to lead a marital life, she has to improve her behavior.

(2.) M .C. No. 19/2012 was filed in the Family Court, Belgaum, on 09.01.2012, to order restitution of conjugal rights. I.A. No. III was filed to produce salary certificate and I.A. No. IV was filed to direct surrender of passport. An application having been fled on 14.02.2012, to direct the payment of pendente lite maintenance and litigation expenses and the same having been allowed in part, directing the petitioner to pay to his wife and child, interim maintenance of Rs. 5,000/ - and Rs. 2,500/ - per month respectively, apart from litigation expenses of Rs. 5,000/ -, this writ petition was filed on 12.08.2013.

(3.) BY not accepting the claim of the petitioner that he is working as an Office Assistant and drawing Rs. 6,000/ - per month and being of the opinion that he has not disclosed the true income, interim maintenance, as above, was directed to be paid, by allowing I.A. No. II in part.