HARISH PANWAR Vs. NEETU

JUDGEMENT

(1.) The instant misc. petition has been filed by the petitioner- husband against the order dated 27.04.2017, passed by the learned Metropolitan Magistrate No. 1, Jodhpur Metropolitan whereby interim maintenance of Rs. 2,500/- per month was awarded in favour of respondents. The petitioner challenged the said order in appeal before the learned Additional Session Judge (Women Atrocity Cases), Jodhpur Metropolitan which was also dismissed on 05.12.2018.

(2.) Counsel for the petitioner-husband submits that the learned trial court without appreciating the material available on record and without assigning any cogent reason has awarded interim maintenance in favour of the respondents. Counsel further submits that the interim maintenance as awarded by the trial court is on higher side as the petitioner-husband is not having enough income, therefore the same may be reduced appropriately.

(3.) Heard the learned counsel for the petitioner-husband and perused the impugned orders passed by the courts below.