- (1.) The present revision petitions are directed against the order dated 06.06.2012, passed by the learned District Judge, Family Court, Hisar. Heard. CRR No. 2433 of 2012 As per the record, the petitioner is serving as Constable with Haryana Police and getting gross salary to the tune of Rs 18,283/- per month and after deductions, the carry home salary comes to Rs 12,938/-.
(2.) Keeping in view the fact that respondent No. 1 is unemployed and has to maintain the young child born out of the wedlock, this Court feels that there is no ground for any interference in the impugned order as the amount of maintenance awarded is just and reasonable.
(3.) Dismissed.;