KESHAV PRASAD SHARMA Vs. KIRAN SHARMA

JUDGEMENT

(1.) This Criminal Revision under Section 397/401 of Cr.P.C. has been filed by the applicant/husband being aggrieved by an order dated 31.05.2011 passed by Principal Judge, Family Court, Jabalpur in M.J.C. No.583/2009 granting maintenance to the tune of Rs.2000/- per month to the respondent/wife. Learned counsel for the applicant submits that the impugned order passed by learned Family Court is contrary to the facts and circumstances of the case. The applicant is having no source of income and he is residing in the house of his relative at Jabalpur. Hence, the amount of interim maintenance Rs.1200/- per month awarded by the Courts below is excessive.

(2.) After hearing learned counsel for the applicant and on perusal of the impugned order and memo of petition, it is an admitted fact that the respondent is a legally wedded wife of the applicant.

(3.) Now, question arises for consideration that whether the applicant is having monthly income of Rs.15,000/- or not ?