RAJESH GURJAR Vs. STATE OF RAJASTHAN AND ANR.

JUDGEMENT

(1.) This revision petition has been filed against the order dated 25.11.2011 whereby the appeal of the present petitioner has been partly allowed and the interim maintenance has been reduced from Rs.10,000.00 to Rs.6,000.00.

(2.) The contention of the present petitioner is that the trial Court has ordered Rs.10,000.00 as interim maintenance to be awarded to the respondent. It was further reduced to Rs. 6,000.00 by the appellate Court but still he is aggrieved with the order as he is earning only Rs.3,500.00 per month and in these circumstances, it is not possible for him to pay monthly maintenance of Rs.6,000.00 per month.

(3.) The contention of the respondent is that the learned Courts below have considered the application in right perspective and there is no need to interfere.