KAMLESH Vs. SANTOSHI

JUDGEMENT

(1.) Shri Ankur Maheshwari, counsel for the applicant.

(2.) The necessary facts for the disposal for the present application in short are that the applicant filed an application under Section 125 of CrPC against the respondent for grant of maintenance. As both the Courts below have held that the applicant was married to respondent and she is residing separately because of sufficient reason and the only question of controversy in the present application is the quantum of maintenance, therefore, the facts of the case are not being reproduced.

(3.) After considering the averments made by the parties and the evidence led by the parties, the Magistrate came to the conclusion that the applicant is working as Asha Worker and is earning about 200-500/- per month but this amount is not sufficient for her maintenance, therefore, considering the income of the applicant, the Magistrate directed the respondent to pay maintenance at the rate of Rs.2000 per month.