SHATRUDHAN MANJHI Vs. SHIV KUMARI

JUDGEMENT

(1.) Heard Mr. Prakash Chandra, learned counsel for the petitioner.

(2.) The petitioner has challenged the order dtd. 2/2/2021 passed by the Family Court, Saran at Chapra, in Maintenance Case No. 23 of 2015 by which the interim maintenance of Rs.5,000.00 has been fixed to be paid in favour of the Respondent/wife.

(3.) Learned counsel for the petitioner submits that while granting the interim maintenance, the learned court below has failed to consider the income and expenses of the petitioner/husband. The Respondent/wife has filed a petition for maintenance on the ground that her marriage was solemnized with the petitioner in the year 1988 and a girl child was born out of the wedlock. The petitioner/husband is working as a Head Clerk in electricity department posted at village Pagamerpur alias Rupan Pur, P.S. Saranath, Distt. Varanasi and is getting salary of Rs.80,000.00 per month. It further appears that the wife has claimed that the petitioner earns Rs.5,000.00 as agriculture income from the two Bighas of land. The Respondent-wife has claimed that she is residing in her parental home and is not being looked after by his husband.