Sanjay Kumar Sharma vs M.Usha Devi
2023 Latest Caselaw 1266 Tel

        THE HONOURABLE SRI JUSTICE K.SURENDER

          CRIMINAL REVISION CASE No.185 OF 2020

JUDGMENT:

This revision is filed by the petitioner challenging the order

dt.24.02.2018, passed in M.C.No.504 of 2016 by the Judge,

Additional Family Court, Hyderabad, whereby the learned Family

Court Judge partly allowed the MC by granting an amount of

Rs.15,000/- per month to the 2nd respondent-daughter towards

maintenance.

2. Heard. Perused the record.

3. The petitioner-husband questioning the order of the Judge,

Family Court, in directing the petitioner herein to pay an amount

of Rs.15,000/- per month towards maintenance. However, the

prayer for maintenance to the 1st respondent-wife herein was

refused on the ground that she was working. However, the learned

Judge held that the wife is at liberty to file fresh petition in future

if she is not earning.

4. I do not find any infirmity with the order passed by the

learned Judge, Family Court in granting maintenance to the

daughter for an amount of Rs.15,000/- per month. The ground

raised by the petitioner is that he was a free boarder and entirely

dependent on his parents as he is deprived of his employment

opportunities, cannot pay the said amount. The said contention

cannot be considered for reducing the maintenance granted to the

daughter.

5. Accordingly, there are no grounds in this revision and the

Criminal Revision Case is dismissed.

Miscellaneous applications pending, if any, shall stand

closed.

__________________ K.SURENDER, J Dt.:15.03.2023 tk

THE HON'BLE SRI JUSTICE K.SURENDER

CRIMINAL REVISION CASE No.185 OF 2020

Dt. 15.03.2022

tk