ASHOK KUMAR Vs. MEENA KUMARI AND OTHERS

JUDGEMENT

(1.) The petitioner namely Ashok Kumar has filed the present revision petition against order dated 1.3.2013 passed by Family Court, Bhiwani, whereby learned District Judge, Family Court has granted maintenance @ Rs. 6,000/- to respondent no.1 Meena Kumari (wife) and Rs. 3,000/- per month each to respondents No.2 and 3 namely Mehak aged 41/2 years and Ishika aged about one year (minor daughters). Briefly stated, the marriage between the petitioner and respondent-wife was solemnized on 13.02.2005 at Village Mehrana and they were blessed with three daughters, but one of the daughters had expired.

(2.) Respondents had filed the petition under Section 125 Cr.P.C. and the Family Court, Bhiwani has granted the maintenance @ Rs. 6,000/- to respondent no.1 Meena Kumari (wife) and Rs. 3,000/- per month each to respondents No.2 and 3 i.e. the daughters, namley, Mehak and Ishika.

(3.) Learned counsel for the petitioner has contended that the wife has withdrawn from the society of the husband without there being any reasonable cause and the petitioner had filed the petition under Section 9 of the Hindu Marriage Act on 10.04.2012. However, the said petition has been withdrawn. He further submits that learned Family Court, Bhiwani has awarded maintenance on higher side, as the admitted income of the petitioner is Rs. 25,000/- per month. He also submits that the petitioner is staying in the urban area whereas the respondents are residing in rural area and, therefore, the cost of living of the petitioner is much higher than that of the respondents, who is residing in rural areas. He also submits that the petitioner is required to take care of his two unmarried sisters and, therefore, the maintenance awarded by the Family Court, Bhiwani is certainly on the higher side.