PRAVEEN ARICK Vs. SMT. KOMAL PRAVEEN ARICK

JUDGEMENT

(1.) Aggrieved by the order dt. 20.02.2010, passed by the [earned Judge, Family Court, Udaipur, whereby the learned Judge has directed the petitioner-husband to pay a maintenance of Rs. 1,000/- for the daughter, Annae, and has denied the payment of maintenance to the respondent-wife, the petitioner-husband has approached this Court.

(2.) Mr. Mrinmay Bhattmewara, the learned counsel for the petitioner-husband, has vehemently contended that the respondent-wife was denied the maintenance on the ground that she was living in adultery. Moreover, according to the petitioner-husband, the child, Annae, is a product of adulterous behaviour. He has further contended that Annae is not his legitimate child. According to the petitioner-husband, the respondent-wife had left him on 06.04.2003 and Annae was born thereafter.

(3.) Heard the learned counsel for the petitioner and perused the impugned order.