SUDHIR KUMAR Vs. URMILA

JUDGEMENT

(1.) The petitioner has preferred the present petition with the following prayers:

(2.) In brief the facts of the case are that the marriage between the petitioner and the respondent took place on 07.12.2015, and no child was born from the wedlock. According to the petitioner, the respondent lastly resided with him till May, 2017 and thereafter, without any cogent reason she left his company. The respondent thereafter filed cases U/s 125 Cr.P.C., U/s 12 PWDV Act and a complaint in CAW Cell.

(3.) According to the petitioner, his salary is Rs.11,000/- per month as he is a driver and in the petition U/s 125 Cr.P.C he has annexed his salary certificate but the family court ignored the salary certificate and on the basis of the minimum wages, awarded Rs.4500/- as interim maintenance to the respondent w.e.f. 29.11.2017 and also awarded Rs.9000/- as litigation charges. The petitioner is aggrieved by the impugned order dated 13.02.2019 by virtue of which the Principal Judge, Family Court has fixed the interim maintenance for the respondent as Rs.4500/- per month w.e.f. 29.11.2017.