(1.) Appellant (husband) is aggrieved by the order passed by the Family Court, Manendragarh allowing respondent/wife's application under Section 18 of the Hindu Adoptions and Maintenance Act, 1956 (for brevity 'the HAMA') directing the appellant/husband to pay an amount of Rs. 3,000/- per month from May, 2019 towards maintenance of his wife.
(2.) Parties to the proceedings were married according to Hindu rites and rituals on 26.11.2015. On account of marital dispute between the parties their marriage was dissolved by judgment and decree dated 6.3.2019 passed in Civil suit No.45-A/2018.
(3.) In the present application filed on 14.1.2019, when the marriage was subsisting, wife/respondent pleaded that her husband/appellant is earning handsome income from his taxi business and she has no means to earn her livelihood, therefore, she should be allowed monthly maintenance of Rs. 10,000/-. The appellant pleaded that he is a driver and earns Rs. 3000-4000/- per month. Based on evidence available on record, the trial Court has partly allowed the application directing the appellant/husband to pay Rs. 3,000/- per month from May, 2019 towards maintenance of his wife.