KISHOR CHANDRA KERKETTA Vs. SUSHAMA KHADIA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Judgment dtd. 5/11/2022 (Annexure-3) passed by learned Judge, Family Court, Sambalpur in Criminal Misc. Case No.04 of 2017 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.12,000.00 per month to the Opposite Party-Wife from the date of filing of the petition, i.e. 8/3/2017.

(3.) Mr. Chakravarthy, learned counsel submits that the Petitioner only assails the quantum of maintenance directed to be paid by him. It is his submission that learned Judge, Family Court, Sambalpur taking into consideration the gross salary of the Petitioner has fixed the quantum of maintenance. Hence, it requires consideration. The Petitioner has his old and ailing parents, widow sister and elder brother of his father and his wife to be maintained by him. The Petitioner is getting a net salary of about Rs.40,000.00 per month after deduction. Thus, it is very difficult on the part of the Petitioner to pay maintenance, as directed. As such, he prays for reconsideration of the quantum of maintenance.