KARAN SINGH Vs. BRAHM WATI

JUDGEMENT

(1.) Heard. In 12 Cr. P.C. application No. 1/4 of 1986 filed on 6.1.1986, learned trial Court granted to the wife and daughter of the petitioner maintenance at the rate of Rs. 300/- per mensem recoverable from the petitioner as father of respondent No.2 and husband of respondent No. 1 on 11.2.1988; with effect from the date of application viz. 6.1.1986. Revision filed against the order of maintenance aforesaid was dismissed by the learned Additional District Judge, Faridabad on September 1, 1988. Hence Criminal Misc. No. 638-M of 1989 in this Court.

(2.) I have heard Shri Arun Jam, advocate for the petitioner, Shri Mahesh Grover, Advocate for the respondents and have carefully gone through the entire material brought on record by the parties aforesaid.

(3.) Marriage was solomnised on May 30, 1978. wife was allegedly turned out of her matrimonial home in December, 1982. She gave birth to respondent No.2 on 4.1.1983 during the subsistence of marriage wed-lock with the petitioner. Petitioner is earning Rs. 3000/- per mensem from practice as Registered Medical Practitioner and earns another Rs. 20,000/- to Rs. 25,000/- per annum from his agricultural lands. Maintenance at the rate of Rs. 200/- per mensem was awarded to the wife and Rs. 100/- per mensem to the daughter. It cannot, therefore, be termed as excessive by any standard.