SHARANAYYA Vs. PRIYANKA AND ORS.

JUDGEMENT

(1.) THE petitioner -husband filed this petition against the order dated 28.04.2014 made in Crl.Misc. No. 175/2012 on the file of the Family Court, Dharwad granting maintenance of Rs. 3,000/ -to the 1st respondent -wife and Rs. 2,000/ - per month to the 2nd respondent -daughter till she attains the age of majority from the date of petition. Against which, the present petition is filed.

(2.) THE brief facts of the case are that;

(3.) IN response to the notice, petitioner -husband appeared and filed objections except admitting the relationship of the respondent, he denied other allegations and contended that the 1st respondent herself has left the house and she is not ready to live with him and she is quarreling on petty grounds and she is in the habit of going her parent's house without informing the petitioner -husband and once she tried to commit suicide. However, she was survived due to in time treatment by the petitioner and also urged that the 1st respondent -wife also working in Private service and earning Rs. 10,000/ - per month and is having old parents and also his sisters who are yet to marry. Therefore, he prays for dismissal of the petition.