KAMLESHBHAI DASHRATHBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) It is stated by learned advocate Mr. Kaash K.Thakkar, for respondent no.2 that up to the year 2022 almost more than Rs.3,08,000.00, the maintenance amount has remained as arrears, which has not been paid. Mr. Thakkar states that child, in the year 2019, was aged about 11 years and for his higher education, the mother would be in need of money. He submits that the father has not performed his duty, and has also not complied with the order of the Court.

(2.) Mr. K.I. Kazi, learned advocate for the applicant submits that the applicant is only Videographer and photographer. While countering the same, Mr. Thakkar stated that he is a contract photographer, thus, would earn a major amount.

(3.) This Court does not find any reason to interfere with the order of maintenance dtd. 27/7/2020 by the Family Court, Mahesana, where original order under sec. 125 of the Cr.P.C. was passed on 8/7/2015. There is no reason to interfere in the said orders. Thus, the present Revision Application stands rejected and the revisionist is ordered to pay the total arrears of maintenance.