PRAMOD VERMA Vs. SHALIKA VERMA

JUDGEMENT

(1.) The petitioner is seeking reduction of the maintenance of L 10,000/- per month awarded by the learned Trial Court to the respondent.

(2.) The parties were married on 19th February, 2006 and they lived together up to 11th June, 2006. A son was born out of the wedlock on 12th February, 2007, who is living with the respondent. The petitioner has filed a petition for divorce against the respondent under Section 13(1)(ia) and (ib) of the Hindu Marriage Act, in which the respondent filed an application under Section 24 of the Hindu Marriage Act. The respondent also filed an interim application in the petition under Section 125 of the Code of Criminal Procedure. The learned Trial Court passed a common order directing the petitioner to pay the maintenance of L 10,000 per month to the respondent.

(3.) The petitioner has challenged the impugned order on the ground that his services were terminated by the employer on 30th September, 2010 and he is not earning since then.