J.SURESH KUMAR Vs. J.MURALI

JUDGEMENT

(1.) This Criminal Revision case is filed under Sections 397 and 401 Cr.P.C. challenging the order, dated 02.05.2018 in M.C.No.91 of 2017 on the file of the Judge, Family Court at L.B. Nagar, Ranga Reddy District, wherunder and whereby the petition filed under Section 125 Cr.P.C. seeking maintenance was allowed directing the petitioner herein to pay maintenance at the rate of Rs.20,000/- per month to the 1st respondent.

(2.) Heard the learned counsel for the petitioner, the learned counsel for the 1st respondent and perused the material on record.

(3.) Learned counsel for the petitioner submits that the order passed by the trial Court is perverse and palpable. He further submits that the petitioner is paying Rs.100/- per month to the 1st respondent and the same is credited to the account of the 1st respondent and the 1st respondent is also collecting rents for pent house. He further submits that the petitioner insured the medical claim of 1st respondent and he is eligible to claim medical bills even though he himself is claiming the amount for medicines as maintenance. He further submits that the petitioner was transferred from America to Bangalore and drawing less salary and he has to maintain his family, as such, he is not in a position to pay huge amounts as maintenance to the 1st respondent. He further submits that the 1st respondent himself admitted that he is staying with his elder son at free of rent. He further submits that the petitioner requested the 1st respondent several times to reside with him, but he refused to reside with him and the 1st respondent in collusion with his elder son, trying to grab the valuable property of the petitioner and hence, he prays to allow the revision by setting aside the impugned order.