VINOD KUMAR NAMDEO Vs. SANGEETA NAMDEO

JUDGEMENT

(1.) PRESENT petition is directed against the order dated 23/10/2013 passed in M.J.C. No. 149/2013 by IInd Additional Principal Judge Family Court, Jabalpur by which interim maintenance of Rs. 2,000/ - was awarded to the respondent/wife.

(2.) LEARNED counsel for applicant submits that without considering documentary proof, Family Court has directed for grant of Rs. 2,000/ - as interim maintenance, whereas, applicant is village photographer having hardly income of Rs. 1,500/ - per month.

(3.) LEARNED counsel for applicant submits that applicant preferred application under section 9 of Hindu Marriage Act for restitution of conjugal rights, but withdrawn by him because of tough and negative attitude of respondent.