ASHARAF BABU K Vs. P P RASLI

JUDGEMENT

(1.) THIS petition is filed by the petitioner/husband against an order directing him to pay maintenance to his wife and two minor children @ Rs.1,500/-, Rs.1,000/- and Rs.1,000/- per mensem respectively.

(2.) MARRIAGE is admitted. Paternity is admitted. Separate residence is admitted. There is no offer to maintain the wife on condition that she lives with the husband. There is not a semblance of evidence to suggest that the wife and children are not unable to maintain themselves.

(3.) THE petitioner claims to be aggrieved by the impugned order. What is his grievance? THE short contention raised is that the quantum of maintenance awarded is excessive. Less said about this contention, the better in the facts and circumstances of this case. Going by his own admitted evidence, the husband is not working to his full potential to earn his income. Going by the indications available about the needs of the 24 year old wife and two minor children - aged 7 and 6 years, the quantum of maintenance awarded, ie. Rs.1,500/-, Rs.1,000/- and Rs.1,000/- per mensem respectively, cannot be held to be excessive or perverse. To sum up, we find absolutely no reason to invoke the revisional jurisdiction of superintendence and correction to interfere with the impugned order. THE challenge fails. This R.P(F.C) deserves to be and is hereby dismissed.