PANKAJ Vs. POOJA

JUDGEMENT

(1.) Heard through video conferencing.

(2.) The petitioner has challenged the order dated 18.12.2019 passed by the Family Court, whereby he has been directed to pay a sum of Rs. 10,000/- per month as maintenance to the respondent-wife.

(3.) Learned counsel for the petitioner contends that the petitioner has lost his job during the lockdown and he is now doing labour work. At present, his income is Rs. 9500/-. He further submits that the respondent is working in a beauty parlour and is earning Rs. 15,000/- per month. Heard.