HARENDRA SINGH CHOUHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant misc. petition under Sec. 482 Cr.P.C. has been filed by the petitioner-husband against the order dtd. 30/8/2018 passed by the Judge, Family Court No. 1, Jodhpur whereby the learned Judge directed the petitioner-husband to pay a sum of Rs.18,000.00 per month (Rs.10,000.00 for wife and Rs.8,000.00 for son) to the respondents as interim maintenance.

(2.) Counsel for the petitioner-husband submits that the amount of interim maintenance awarded by the Family Court is on higher side as the petitioner is not in a position to pay the said amount of interim maintenance to the respondents, therefore the same may be reduced.

(3.) Counsel for the respondents submits that looking to the fact that the respondent No. 3 is minor son, the interim maintenance awarded by the Family Court appears to be just and proper and prayed for dismissal of the misc. petition.