NARASING Vs. SUREKHA

JUDGEMENT

(1.) The present petition has been filed by the petitioner-husband assailing the order dated 26.07.2016 passed by the Judge, Family Court, Dharwad in Crl. Misc.126/2013 granting maintenance of Rs.8,000/- to the respondent-wife.

(2.) I have heard the learned counsel appearing for the parties.

(3.) For the convenience, parties are referred to as referred in the trial Court.