JAI NARAIN Vs. CHHANNO

JUDGEMENT

(1.) Smt. Chhanno, the respondent herein, claimed maintenance from her husband Jai Narain, the present petitioner, for herself as also for her three minor children. She alleged that the petitioner was treating her with cruelty and had given her beating while turning her out of his house. The husband was then at Delhi being employed there fetching a salary approximating Rs 700/- per mensem. There after, she started living in a village, called, Samargopalpur in District Rohtak. The husband-petitioner contested the Petition and offered to maintain the wife provided she lived with him. Despite that offer he wife refused to live with the husband.

(2.) The trial. Court, on consideration of the entire material, came to the conclusion that neglect and refusal on behalf of the husband was proved. On the inference that the wife was infact unable to maintain herself as also her minor children, the husband was ordered to pay a sum of Rs 50/- each (sic) to all the four.

(3.) Aggrieved against the aforesaid order, the wife filed a petition for enhancement of the quantum of maintenance. On the other hand, the husband filed a revision petition for setting aside the maintenance order. Both these matters were dealt with by the learned Additional Sessions Judge, Rohtak, who by a composite order, dismissed the petition of the husband, while allowing the petition of the wife enhancing her maintenance from Rs. 50/per mensem to Rs. 200/- per mensem. Aggrieved against the said order, the husband has now petitioned in this Court.