MANISH KUMAR BHATIYA Vs. SMT. SWATI @ NORATNA

JUDGEMENT

(1.) Parties through their counsel.

(2.) The petitioner before this Court has filed this present writ petition being aggrieved by the order dated 23/3/2018 passed in Civil Suit No. 181A/2017 by which the trial Court has granted the wife maintenance to the tune of Rs. 10,000/- per month. The order passed by the trial Court reveals that the husband is working in Municipal Corporation, Indore and is receiving Rs. 45,000/- per month as salary. The order also reveals that the wife is not earning at all and she is residing with her son and in those circumstances the trial Court has rightly granted a sum of Rs. 10,000/- per month to the wife. No patent illegality or jurisdictional error has been noticed in the impugned order, warranting interference by this Court.

(3.) The Apex Court in the case of Shalini Shyam Shetty v. Rajendra Shankar Patil reported in 2010 (8) SCC 329 in paragraph No.49 has held as under:-