VEERA GOWDA Vs. SUSHEELAMMA

JUDGEMENT

(1.) The husband, who is the appellant before me, challenges the order awarding maintenance and costs of litigation in favour of his wife-the Respondent.

(2.) The wife claimed interim monthly maintenance at the rate of Rs.150 and costs of Rs,250 for defending the proceedings for divorce.

(3.) The husband is a driver in the Vishveshwaraiah Iron and Steel Ltd at Bhadravathi. In his evidence he has stated that he gets a total salary of Rs.350 depending upon the work he does. But in the re-examination he has stated that he gets only Rs.230 as basic salary and after deductions of the statutory payments, he gets a net amount of Rs.250 and add. He has also seated that he has got 4 acres of land, the income of which is not forth-coming either from the evidence of the wife or from any ether evidence.