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Judgment
Tarun Kumar Kaushal, J.—Present petition is directed against the order dated 31/12/2013 passed by Principal Judge, Family Court, Bhopal in M.J.C. No. 101/2013 by which maintenance of Rs. 2000/- was granted to the respondent no. 1/wife and Rs. 1,000/- each to respondent no. 2 and 3 respectively.
Necessary facts, in short, are that on 21/02/2013 respondent preferred application u/s 125 Cr.P.C. for grant of maintenance of Rs. 10,000/- to each one in Family Court against the petitioner saying that petitioner/husband has ignored them, who are unable to maintain themselves and petitioner/husband is earning about Rs. 20,000/- per month on his electric mechanic shop.
Considering the evidence of Parveen (PW-1), her father Mohd. Safiq (PW-2) and also evidence of Mohd. Shahid (DW-1), trial court directed the payment of maintenance of Rs. 2,000/- per month to respondent no. 1/wife and Rs. 1,000/- each to respondent no. 2 and 3 respectively.
Learned counsel for parties conceded that trial court in para 52 has observed that both parties made it a prestige issue and fault lies in both of them.
Considering the aforesaid and also evidence of income of petitioner/husband and dependency of the respondents, impugned order deserves for a slight modification. There appears no reason and need to interfere with the amount of maintenance awarded to the children. However, amount of maintenance granted to respondent no. 1/wife is reduced from Rs. 2,000/- to Rs. 1,500/- per month meaning thereby now petitioner/husband shall pay maintenance of Rs. 1,500/- to respondent/wife and Rs. 1,000/- each to respondent no. 2 and 3, in all total Rs. 3,500/- per month that too from the date of impugned order. Rest of the conditions of impugned order are hereby affirmed.
Accordingly, this revision is allowed in part as indicated above.
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