KIRAN JANGDE Vs. GUHA SINGH

JUDGEMENT

(1.) This revision petition for enhancement of maintenance is directed against the order dtd. 10/4/2015 passed by the Learned Judge, Family Court, Camp Court, Katghora, District Korba in M.J.C. No.31 of 2013, whereby he awarded the maintenance of Rs.5,000.00 per month in favour of wife Smt. Kiran Jangde and Rs.2,000.00 per month in favour of daughter Ku. Nidhi.

(2.) According to the wife, husband/Respondent is working as Mining Sardar and earning salary of more than Rs.60,000.00 per month and, therefore, the maintenance should be enhanced.

(3.) On behalf of the Respondent/husband, it has been urged that the husband is always ready and willing to keep the wife with him. It has been submitted that the wife is always creating problems. According to Learned Counsel for the Respondent, the wife initiated the proceedings against the husband for demand of dowry. She also initiated the proceedings against the husband under the Domestic Violence Act and she is not ready and willing to stay with her husband/Respondent despite various attempts made both personally and family members as well as by the elder members of the society. On merits, it is urged that because of the behaviour of the wife, the husband/Respondent has gone into depression and does not work regularly and on many occasions he is not even getting the minimum salary.