VIJAYAMAHANTESH Vs. S. SUNITHA

JUDGEMENT

(1.) HEARD the learned counsels for both the parties and perused the judgment of trial Court.

(2.) THE petitioner -husband is before this Court, calling in question the judgment passed in Crl. Misc. 238/2014 dated 09.06.2015, awarding an amount of Rs. 15,000/ - per month as maintenance in favour of the wife -respondent herein.

(3.) PER contra, learned counsel for the respondent strenuously contends that the relationship between the petitioner and the respondent stained because of the ill -treatment and harassment by the petitioner herein. Therefore, having treated with intolerable cruelty, the respondent has in fact filed a petition in Crl.Misc.75/2010. He further submits that, after due investigation the police have also filed charge sheet against the petitioner and his family members on the ground that there are sufficient prima facie materials with regard to the ill -treatment given by the petitioner to the respondent. Therefore, the respondent has sufficient reasons to live away from the petitioner and she is entitled for maintenance. Secondly, it is contended that, the petitioner himself has admitted in his evidence with regard to his income that he is having income of Rs. 2,00,000/ - per annum, since 2006 and he is owning a house worth Rs. 20,00,000/ -. In spite of giving notices to the petitioner to furnish all his bank accounts and other material documents he has not produced anything to show that what exactly his income was. Therefore, the trial Court came to a definite conclusion about the quantum of the amount that could be awarded in favour of the respondent. Therefore, considering status of the parties and also materials produced by the respondent with regard to the income of the petitioner, the Court has rightly passed the order, which does not call for any interference.