DHARMENDRA DHANIYA Vs. REENA MIDDAL

JUDGEMENT

(1.) The instant revision has been preferred by the petitioner Dharmendra Dhaniya for assailing the order dtd. 9/9/2020 passed by the Judge, Family Court No.2, Jodhpur in Criminal Original Case No.13/2019 whereby, the application under Sec. 125 Cr.P.C. preferred by the respondents being the wife and daughter of the petitioner, was partly accepted and the petitioner herein was directed to make payment of a sum of Rs.15,000.00 towards monthly maintenance to his minor daughter respondent No.2.

(2.) I have heard and considered the submissions advanced by learned counsel Shri Arora representing the petitioner and have gone through the impugned order.

(3.) Suffice it to say that the petitioner is a Teacher in the Education Department and as per his salary statement, he was drawing net salary of Rs.69,111.00 per month. The sole argument advanced on behalf of the petitioner for assailing the impugned order is that the respondent wife Smt. Reena is also posted as a Teacher in the Education Department and that she too earns handsome salary and thus, it is her obligation to maintain the child. I have considered the said submission advanced by Shri Arora and have carefully perused the impugned order.