BHARAT BHUSHAN Vs. SUDARSHAN KUMARI

JUDGEMENT

(1.) This is a rule obtained by a husband against an order of maintenance made under Section 488 of the Code of Civil Procedure awarding to the wife and the son a sum of Rs. 45, per mensem as maintenance, Rs. 35 being for the wife and Rs. 10 for the child.

(2.) Several points have been taken in support of his application for revision but the real important point which need serious consideration is the amount of maintenance.

(3.) The petitioner submits that his monthly wage is only Rs. 68 and inclusive of allowances etc., he gets Rs. 110 and he has put in a list of his expenses for the months of August, September and October, 1954. It is unfortunate that a man in that position has made himself liable for the maintenance of two families, but if he has the questions till remains as to what will be a moderate and proper maintenance for the first wife.