SAGAR MALVIYA Vs. MANJU @ ANUSHKA MALVIYA

JUDGEMENT

(1.) The applicant/husband has filed this revision petition challenging the order dated 20/12/2016 passed by Principal Judge, Family Court, Bhopal thereby allowing an application of interim maintenance preferred by the respondent/wife.

(2.) The brief facts of the case are that the respondent/wife has filed an application under Section stating that she was mentally as well as physically harassed by the applicant after the marriage in relation to demand of dowry and on allied grounds also therefore, she filed an application for grant of interim maintenance before the Family Court, Bhopal. The applicant filed the reply to the said application denying all the averments made by the respondent/wife. He also denied that he is earning Rs. 50,000/- per month from the business of photography. Learned Family Court vide impugned order dated 20/12/2016 has allowed the application preferred by the respondent/wife and awarded an amount of Rs. 10,000/- per month as an interim maintenance to the respondent/wife. Being aggrieved by that order, the applicant has preferred the present revision.

(3.) Learned counsel for the applicant argues that the Family Court has erred in awarding the maintenance amount of Rs. 10,000/- per month to the respondent. He submits that the applicant is a salaried employee in his in-laws' photo studio and he is not the owner of the said studio. He further submits that the respondent/wife being deserter is not entitled for any maintenance.