AMIT RANJAN Vs. SONI KUMARI

JUDGEMENT

(1.) The instant criminal revision has been filed against the order of maintenance passed in Original Maintenance Case No. 321/2022 by which the maintenance of Rs.4,000.00 per month for opposite party no. 1 and Rs.6,000.00 per month for opposite party no. 2 has been awarded.

(2.) It is not in dispute that opposite party no. 1 was the legally married wife of the petitioner and opposite party no. 2 is his son. The order is assailed on the quantum of maintenance.

(3.) It is submitted by learned counsel on behalf of the petitioner that the petitioner was working as Nozzleman in a petrol pump which has not been disputed by opposite party no. 1. It is further contended that the plea that the petitioner was having additional income by running a Pragya Kendra has been disbelieved in para 8 of the impugned order. There is no documentary evidence to substantiate the plea of the applicant that the petitioner was having any moveable or immovable property. In this view of the matter, the assessment of petitioner's income of Rs.33,000.00 per month is unsubstantiated by the evidence.