VIKRAM JAMWAL Vs. GEETANJALI RAJPUT

JUDGEMENT

(1.) Whether father of a minor child, claiming to have no financial resources, can avoid to maintain his child living with his mother, on the ground that mother of the child is an earning hand, and thus obligated to maintain the child, is the question that calls for an answer in the present petition.

(2.) The petitioner is keen to wriggle out of his obligation to pay interim maintenance to his minor son, Master Anirudh Singh, only on the ground that the mother of the minor, with whom the minor is presently living, is a Government employee getting about Rs. 10,000/- salary per month, whereas the petitioner is unemployed, pursuing his Ph.D. in Information Technology.

(3.) The background facts are as under:-