N. GOVINDARAJU Vs. VAGDEVI D/O LATE DODDARAJU

JUDGEMENT

(1.) This petition has been filed by the petitioner-husband challenging the order dated 5.2.2019 passed in Crl. Misc. No.69/2019 on the file of the Principal Civil Judge and JMFC, Anekal.

(2.) Heard the learned counsel for the petitioner and the learned counsel for the first respondent-wife.

(3.) The case of the respondent-wife is that, the marriage between the petitioner and the first respondent was solemnized on 25.02.2001. Out of the wedlock, a male child was born on 12.9.2008. It is further contended that the dowry was given at the time of marriage to the petitioner and subsequently, petitioner-husband started giving physical and mental torture to the 1st respondent demanding further dowry. A police complaint was also registered in this regard at Anekal police station. Thereafter, again she joined the petitioner-husband. But the harassment and ill-treatment continued and as such, she left her matrimonial house and another complaint was registered against the petitioner before Vyalikaval police station for the offence punishable under Sections 498A and 506 of IPC, which is pending in C.C.No.25694/2017. It is further contended that petitioner-husband is having sufficient source of income. The respondents are residing in a rented house and second respondent is studying in 5th standard and respondent-wife is not able to pay even the fees of the second respondent and now she is working as a teacher on a temporary basis. On these grounds, she has prayed for monthly maintenance of Rs.15,000/- before the Court below. Application was also filed for grant of interim maintenance. The trial Court, by the impugned order, has granted monthly maintenance of Rs.5,000/-. Being aggrieved by the same, petitioner-husband is before this Court.