PREMJI HARJI DAFDA Vs. VANITABEN PREMJIBHAI DAFDA

JUDGEMENT

(1.) This application is filed by the petitioner - husband challenging an order dtd. 22/6/2018 passed by Additional Chief Judicial Magistrate, Gandhidham - Kutch in Criminal Misc. Application No. 39 of 2015, awarding maintenance to respondent - wife at the rate of Rs.5,000.00 per month and Rs.3,000.00 per month to respondent No. 2 - son. Thus, petitioner - husband is directed to pay maintenance to the tune of Rs.8,000.00 per month to the respondent - wife and son.

(2.) Heard Mr. Hardik H. Dave, learned advocate for the petitioner - husband.

(3.) Having heard Mr. Hardik H. Dave, learned advocate for the petitioner and going through the impugned judgment and order as also the documents annexed with the application, prima facie it appears that after service of the summons in the present case, petitioner - husband had appeared through an advocate and filed his reply but thereafter, his advocate and he himself neither cross-examined the applicant - wife nor he led evidence on his behalf.