JUMBARTHI ARUN KUMAR Vs. JUMBARTHI MAMATHA SAMATHA

JUDGEMENT

(1.) Petitioner - husband challenges the docket order dated 19.07.2019 in I.A.No. 174 of 2019 in O.P.No. 56 of 2018 on the file of the Senior Civil Judge s Court at Jagtial which directed him to pay monthly maintenance at Rs.8,000/- to the respondent - wife and her daughter by 10th of every month, pending disposal of the O.P.

(2.) The specific case of the petitioner is that the respondent, invoking Section 24 of the Hindu Marriage Act, 1955, sought maintenance for herself and her minor daughter, but Section 24 itself provides granting of maintenance only to the spouse and not to the minor child. It is his further case that the respondent is working as a teacher and earning Rs.12,000/- per month. The petitioner states that though his income is Rs.35,000/- per month, he has to take care of his ailing mother apart from supporting himself. In those circumstances, he prays this Court to take into account all those factors and reduce the maintenance granted by the Court below, reasonably.

(3.) Notice has been served, but however, none appears on behalf of the respondent.