CHANDER MOHAN KHULLAR Vs. SMT. KIRAN KHULLAR

JUDGEMENT

(1.) VIDE order dated September 2 1987 learned Additional District Judge granted to Munna alias Samarth minor child of Kiran Khullar from the loins of the petitioner Chander Mohan, maintenance at the rate of Rs. 300/- per mensem from April 7, 1983 to September 28, 1987 and at the rate of Rs. 500/- per mensem from September 29, 1987 onwards in terms of section 125 of the Criminal Procedure Code recoverable from his natural father aforesaid.

(2.) ONLY prayer made before me is for reducing the amount of maintenance on the ground that the present petitioner has married another woman and has to support his parents, the newly wedded wife and a young child from her as well and, therefore, the amount awarded at maintenance to the child from the previous wife is excessive.

(3.) LEARNED Additional Sessions Judge rightly observed that the child has since grown up and being six years of age, on the date of the order, needs more money for schooling. The maintenance amount was thus enhanced to Rs. 500/- per mensem instead of Rs. 300/- per mensem initially sanctioned. The added amount of Rs. 200/- is the normal schooling expenses in any good educational institution at Ludhiana the place where the child is residing and studying. It is well recognised obligation of the father to make suitable arrangement for education of his son when the child gets of school going age. increase of maintenance from 1/5th to 1/3rd of the petitioner's earnings on this score is thus wholly Justified and there is no tangible legal ground to reduce it.