ABHINAV VISHWAKARMA Vs. VARSHA VISHWAKARMA AND ORS.

JUDGEMENT

(1.) THIS revision under Section 19(4) of the Family Court Act, 1984 has been filed by the applicant being aggrieved order dated 19.07.2013, passed in MJC No. 76/2012, by learned First Additional Principal Judge, Family Court, Jabalpur, whereby the Family Court allowing the application filed by the respondents passed the order of maintenance to the tune of Rs.7,000/ - per month to the respondent No. 1/wife and Rs.4,000/ - per month to the respondent No. 2/son.

(2.) BRIEF facts of the case are that on 29.11.2005 the marriage was solemnized between the applicant and respondent No. 1 at Nagpur according to Hindu customs. Out of this wedlock, respondent No. 2 son was born on 26.11.2007. After marriage, the applicant and his parents were maltreated the respondent No. 1and also demanded money from her parents and brother. On 22.01.2012 the father of the applicant harassed the respondent No. 1 for dowry demand and also beaten her and ousted her from the matrimonial house and threatened to kill her. Since 01.02.2012, respondents are living at paternal house of the respondent No. 1. The applicant is a Software Engineer and earns Rs. 50,000/ - to 60,000/ - per month and also deals in property.

(3.) LEARNED Family Court allowing the application and granted the maintenance of Rs.7,000/ - per month to the respondent No. 1 and Rs.4,000/ - per month to the respondent No. 2. Being aggrieved, the applicant is before this Court for setting aside the order passed by learned Family Court.