SHAHID KHAN Vs. STATE

JUDGEMENT

(1.) Petitioner impugns order dated 20.12.2018 whereby the Trial Court has fixed the maintenance of Rs.9000/- per month from the date of filing of the petition.

(2.) Learned counsel for petitioner submits that the petitioner is earning about Rs.28,000/- and after statutory deductions, his take home salary is Rs.27,000/- per month. It is contended that petitioner has a dependant mother and a younger brother and is also required to spend about Rs.6,000/- per month towards conveyance which has not been taken by the Trial Court. He submits that an ad interim maintenance of Rs.8000/- per month was fixed and petitioner is continuing to pay the same.

(3.) As per the petitioner the interim maintenance was fixed at Rs.8000/- per month which has now been increased to Rs.9000/- per month by the Trial Court after appreciation of evidence and the documents filed by the parties.