GANGADHAR CHAUHAN Vs. SANTOSHI CHAUHAN

JUDGEMENT

(1.) The petitioner is challenging the order dtd. 26/11/2020 passed in Misc. Criminal Case No.62/2019 by the family Court, Mahasamund, Camp Court Saraipali, whereby the family Court directed the petitioner to pay maintenance to the tune of Rs.1500.00 to the non-applicant No.1/ wife and Rs.1,000.00 to the non-applicant No.2/minor daughter.

(2.) Learned counsel for the petitioner would submit that the petitioner is doing the labour work and the trial Court has also found in para-18 of the impugned order that the petitioner is doing the labour work. Considering the income of the petitioner, the trial Court has fixed the maintenance amount. However, it is not disputed that the wife is living separately, as the wife has alleged that the petitioner has got re-married with another lady and is residing with her. He would further submit that in the social meeting, the wife has got divorce from the applicant.

(3.) Heard learned counsel for the petitioner and perused the impugned order annexed with the petition.