PILLI RAJKUMAR Vs. PILLI SIVA KUMARI

JUDGEMENT

(1.) This civil revision petition is filed against the order dated 4-3-2010 passed in LA. No. 686 of 2009 in O.P. No. 1 of 2009 by the Addl. Family Court, Visakhapatnam, allowing the application filed under Section 18 and 20(2) of Hindu Adoptions and Maintenance Act, 1956 to grant a sum of Rs. 10,000/- per month to the 1st respondent and Rs. 3,000/- to the 2nd respondent towards interim maintenance.

(2.) There is no dispute as to the relationship between the parties. The petitioner herein is the husband of 1st respondent and father of 2nd respondent. The respondents stated that the petitioner deserted them in the month of September, 2007 and since then he has not paid any maintenance to the respondents and the respondents do not have any independent source of income. It was stated that the petitioner was getting a monthly income of Rs. 60,000/- per month working as hardware engineer in IBM Solutions, Bangalore and they are entitled for interim maintenance. The trial Court by the impugned order allowed the application and granted interim maintenance of Rs. 10,000/- to the wife and Rs. 3,000/- to the daughter. Aggrieved by the same, this revision petition is filed.

(3.) Learned Counsel for the petitioner strenuously contended that the trial Court erred in not conducting an enquiry into the source of income of the petitioner and holding that the petitioner would be getting income of hardware engineers of his class is fully a guess work. Learned Counsel also stated that the petitioner lost his job at Bangalore and he is attending to the cases filed by the respondents at Vishakapatnam and therefore the maintenance granted is liable to be reduced. Learned Counsel also relied on certain decision in support of his contentions.