ASHAN KUMAR DHUNNA Vs. MEENU & ANR

JUDGEMENT

(1.) Petitioner impugns judgment dated 30.01.2016 whereby the petition filed by the respondent under Section 125 Cr. P.C. has been allowed and maintenance @ Rs. 40,000/- per month has been fixed.

(2.) Learned counsel for the petitioner submits that the trial court has erred in fixing the maintenance at Rs. 40,000/- and the same is on a higher side. He further submits that the respondent is highly qualified and was earlier working and as such she was disentitled to receive maintenance.

(3.) Learned counsel appearing for the respondent-wife submits that though the maintenance was assessed on a conservative side, the respondent has not filed any petitioner seeking enhancement of maintenance.