NUNE SRINIVAS Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The husband/petitioner is questioning the correctness of the orders passed by the Principal District Judge at Bhadradri Kothagudem, in Criminal Revision Petition No.10 of 2022 dtd. 5/9/2022 confirming the enhancement of the maintenance from Rs.8,000.00 initially ordered to Rs.26,000.00 per month collectively to the wife and children.

(2.) Learned counsel for the petitioner/husband submits that the Magistrate Court and also the Sessions Court committed error in enhancing the maintenance amount collectively from an amount of Rs.8,000.00 to Rs.26,000.00 per month when the take home salary of the petitioner was around Rs.34,500.00. He further submits that such an increase which is more than 3 times the earlier order cannot be sustained. The petitioner/husband has other dependents who has to be taken care of by spending amount.

(3.) It is not in dispute that the gross-salary of the petitioner is around Rs.1,50,000.00 per month. Learned Sessions Judge observed that deduction of amount of bank loan, the petitioner has increased it from Rs.24,500.00 to Rs.60,500.00 and there was no explanation.