Manoj Kumar Garg,J. - (1.) The instant misc petition has been filed by the petitioner- husband against the order dated 29.01.2019 passed by the learned Judge, Family Court, Sriganganagar whereby the learned Family Court allowed the application filed by the respondent-wife under Section 125 Cr.P.C. and granted interim maintenance of Rs. 7,500/- per month in favour of the respondent-wife.
(2.) Counsel for the petitioner-husband submits that the learned Family Court without appreciating the material available on record and without assigning any cogent reason has awarded interim maintenance in favour of the respondent-wife. Counsel further submits that the interim maintenance as awarded by the Family Court is on higher side as the petitioner-husband is not having enough income, therefore the same may be reduced appropriately.
(3.) Heard the learned counsel for the petitioner-husband and perused the impugned order passed by the court below.;