PREMNARAYAN SWARNKAR Vs. CHHAYA SWARNKAR

JUDGEMENT

(1.) The petitioner is the husband. He has filed this petition under section 19 (4) of the Family Courts Act, lc)84. against the order of interim maintenance dated 4.8.2010 passed by the Family Court Judge awarding Rs. 2.500/- per month as maintenance for respondent no. 1/ wife and Rs. 700/- per month for respondent no. 2/daughter, under section 125 of CrPC.

(2.) Arguments on admission have been heard.

(3.) Having regard to the income of the petitioner/husband, this Court is of the opinion that total interim maintenance Rs. 3,200/- awarded by the Court below in favour of the respondents is neither exorbitant nor unreasonable. it is the duty of the husband to maintain her wife and children.