RAJENDRA Vs. LEELA

JUDGEMENT

(1.) Rule returnable forthwith. Heard finally with the consent of the parties.

(2.) By this civil revision application, the order granting the maintenance is challenged. The maintenance was granted at the rate of Rs. 1000/- per month. The contention of the wife is that the present applicant/husband was working as a broker is R.T.O. office at Nagpur and was earning Rs. 7000/- to Rs.8000/- per month. The application was supported with by an affidavit. On the basis of this affidavit, as also on the basis of the reply filed by the husband, the trial Court has come to the conclusion that the wife who also had to maintain two school going kids was entitled to the maintenance of Rs. 1000/- per month.

(3.) Shri A.P. Thakre, the learned Counsel for the applicant, submits that the wife was being maintained by the joint family. Beyond husband's own affidavit, he has not been able to show anything to suggest that in reality it was the applicant's family who was maintaining the wife and her two kids. The husband further claimed in his reply before the trial Court that he earns Rs. 25/- to Rs.30/- per day only again without there being any support. The further plea by Shri Thakre that the wife runs a Balwadi and earns an income is not to be found in his reply at all. Under such circumstances, it cannot be said that the order passed by the trial Court granting the maintenance of Rs.1000/- is unreasonable in any manner. The civil revision application is, therefore, dismissed with costs.