Karnataka High Court
Sri Jagadeesha Katti vs Smt Ujwala Hosamani on 13 January, 2026
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NC: 2026:KHC:1910
WP No. 20282 of 2025
C/W WP No. 25803 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 13TH DAY OF JANUARY, 2026
BEFORE
THE HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA
WRIT PETITION NO. 20282 OF 2025 (GM-FC)
C/W
WRIT PETITION NO. 25803 OF 2025 (GM-FC)
IN WP No. 20282/2025
BETWEEN:
SRI. JAGADEESHA KATTI,
S/O BANNEPPA KATTI,
AGED ABOUT 37 YEARS,
R/AT NO. 1/45, 1ST WARD,
MAINAHALLI TALUK KOPPAL,
DISTRICT KOPPAL - 583 238.
...PETITIONER
(BY SRI. ANDANAPPA GURAPPA BALLOLLI, ADVOCATE)
Digitally signed
by SOWMYA AND:
DODDAMARAIAH
Location: HIGH
COURT OF 1. SMT. UJWALA HOSAMANI
KARNATAKA
W/O JAGADEESHA KATTI
AGED ABOUT 37 YEARS
2. KUMARI DEEKASH JAGADEESHA KATTI
D/O JAGADEESHA KATTI
AGED ABOUT 4 YEARS
SINCE MINOR REPRESENTED BY R1(MOTHER)
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NC: 2026:KHC:1910
WP No. 20282 of 2025
C/W WP No. 25803 of 2025
HC-KAR
BOTH ARE R/AT NO. 1433,
SAMRUDHI, HBR LAYOUT,
HENNUR MAIN ROAD,
BANGALORE - 560 043.
...RESPONDENTS
(BY SRI. VIDYASAGAR, ADVOCATE FOR
SRI. KEMPARAJU, ADVOCATE)
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA R/W SEC. 428 OF CR.P.C
PRAYING TO I. QUASH THE INTERIM MAINTENANCE ORDER TO
PETITIONER VIDE IN IMPUGNED INTERIM ORDER DATED
15-04-2025 IN CRL.MISC.NO. 300/2023 PASSED BY THE
HONBLE V ADDL. PRINCIPAL JUDGE, FAMILY COURT,
BANGALORE AND ETC.,
IN WP NO. 25803/2025
BETWEEN:
1. SMT. UJWALA HOSAMANI
W/O JAGADEESHA KATTI,
D/O HALAPPA HOSAMANI,
AGED ABOUT 37 YEARS,
2. KUMARI DEEKSHA JAGADEESHA KATTI
D/O JAGADEESHA KATTI
AGED ABOUT 4 YEARS
(SINCE MINOR REPRESENTED BY
NATURAL GUARDIAN MOTHER/PETITIONER NO.1)
BOTH ARE R/AT NO. 1433, SAMRUDHI,
1ST STAGE, 18TH MAIN ROAD,
5TH BLOCK, HBR LAYOUT,
HENNUR MAIN ROAD, BENGALURU - 560 043
...PETITIONERS
(BY SRI. VIDYASAGAR, ADVOCATE FOR
SRI. KEMPARAJU, ADVOCATE)
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NC: 2026:KHC:1910
WP No. 20282 of 2025
C/W WP No. 25803 of 2025
HC-KAR
AND:
SRI. JAGADESSHA KATTI
S/O BANNEPPA KATTI
AGED ABOUT 37 YEARS,
R/AT NO. 1/45, 1ST WARD,
MAINAHALLI TALUK KOPPAL,
DISTRICT KOPPAL - 583 238.
...RESPONDENT
(BY SRI. ANDANAPPA G. BALLOLLI, ADVOCATE)
THIS WP IS FILED UNDER ARTICLE 227 OF THE
CONSTITUTION OF INDIA PRAYING TO WHEREFORE, THE
PETITIONER MOST HUMBLY PRAYS THAT, THIS HONBLE
COURT MAY BE PLEASED TO ENHANCE THE INTERIM
ORDER DATED 15/04/2025 IN CRL. MISC.300/2024,
PASSED BY THE HONBLE V ADDL. PRL. JUDGE, FAMILY
COURT, AT BENGALURU AS ANNX -E.
THESE PETITIONS, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA
ORAL ORDER
Heard Sri.A.G.Ballolli learned counsel for the petitioner in writ petition No.20282/2025 who is also representing the respondent in the connected matter. Also heard Sri. Vidyasagar who represents the respondents in writ petition No.20282/2025 who is also representing the -4- NC: 2026:KHC:1910 WP No. 20282 of 2025 C/W WP No. 25803 of 2025 HC-KAR petitioners in the connected writ petition i.e., writ petition No.25803/2025.
2. Aggrieved by the orders that were rendered by the Court of V Additional Principal Judge, Family Court, Bangalore on I.A No.II in Crl.Misc.Case No.300/2024 dated 15.04.2025, these writ petitions were filed.
3. For the sake of convenience of discussion the parties to both the writ petitions will hereinafter be referred to as the husband, wife and the child.
4. Wife and child filed a petition against the husband under Section 125 of Cr.P.C. claiming maintenance. They also moved an interlocutory application vide I.A No.II seeking interim maintenance. The said interlocutory application was disposed of through the impugned order directing the husband to pay monthly interim maintenance of Rs.20,000/- each to the claimants i.e., wife and child from the date of the petition till the disposal of the case. With the contention that in the facts and circumstances of -5- NC: 2026:KHC:1910 WP No. 20282 of 2025 C/W WP No. 25803 of 2025 HC-KAR the case, the Court ought not to have granted interim maintenance, husband filed writ petition No.20282/2025. On the other hand projecting that the sum granted towards interim maintenance is grossly low, wife and child filed writ petition No.25803/2025.
5. Arguing the matter learned counsel who represents the husband submits that the wife is gainfully employed and therefore she is not entitled for any maintenance. Learned counsel states that the wife is an Engineering graduate in Computer Science and her earnings is more than her husband. Learned counsel states that so far as child is concerned, his client has no objection to pay the interim maintenance as ordered by the trial Court. But grant of maintenance in favour of the wife is unjustifiable. Learned counsel submits that he filed I.A No.2/2025 to permit him to produce additional documents and allowing the said interlocutory application, the claim of the wife may be rejected.
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NC: 2026:KHC:1910 WP No. 20282 of 2025 C/W WP No. 25803 of 2025 HC-KAR
6. Learned counsel who represents the wife and child on the other hand states that the wife was working prior to filing of the maintenance case. However, she lost her job and therefore she remains penniless. Learned counsel contends that the wife who is under obligation to look after the child is unable to secure another job and therefore she is entitled for maintenance.
7. As per the version of the husband wife continues her employment. The contention of the wife is that she lost her job. Husband produced copy of letter of appointment in respect of his wife dated 18.09.2019 which was issued by i-Nurture Education Solutions Private Ltd. However, as per the relieving letter produced by the wife, her resignation was accepted with effect from 30.09.2024. The trial Court at para 21 of the impugned order observed that in the said letter the company acknowledged the services of the wife in the company from 18.09.2019 to 30.09.2024. Thus it is clear that in the company which the husband alleged that the wife is working, the wife -7- NC: 2026:KHC:1910 WP No. 20282 of 2025 C/W WP No. 25803 of 2025 HC-KAR rendered her services upto 30.09.2024. Though through I.A No.2/2025, husband sought to produce additional documents before this Court, no reason is stated as to why those documents could not be produced before the trial Court. Also the genuineness of those documents which are photostat copies cannot be decided by this Court. Hence this Court is of the view that the said interlocutory application cannot be allowed.
8. It is the liability of the husband to maintain his child. Husband has no grievance in that regard as submitted by his counsel. His grievance is only that he is not liable to pay any maintenance to his wife. However, by the material produced it is clear that since 01.10.2024 wife has got no employment. The version of the husband is that even subsequently she is continuing her job. In case such contention is true, nothing prevents the husband to produce proof to that effect before the trial Court during the course of trial in the maintenance case. So far as grant of interim maintenance is concerned, this -8- NC: 2026:KHC:1910 WP No. 20282 of 2025 C/W WP No. 25803 of 2025 HC-KAR Court is of the view that the wife is entitled for interim maintenance as granted by the Court. However, from 01.10.2024 only.
9. So far as the writ petition filed by the wife and child are concerned seeking enhancement in maintenance, having considered the well reasoned order of the trial Court, which discussed each and every aspect of the case and ultimately arrived at the just conclusion, this Court is of the view that no such enhancement can be made. Thus both the writ petitions are disposed of with the following:-
ORDER i. Writ Petition No. 20282/2025 is allowed in part. ii. The order that is rendered by the Court of V Additional Principal Judge, Family Court, Bangalore on I.A No.2 in Crl.Misc.Case No.300/2024 dated 15.04.2025 is modified directing the respondent therein to pay interim maintenance of Rs.20,000/- per month to the -9- NC: 2026:KHC:1910 WP No. 20282 of 2025 C/W WP No. 25803 of 2025 HC-KAR first petitioner therein i.e., his wife from 01.10.2024.
iii. So far as the interim maintenance granted in favour of the child is concerned, the same is upheld.
iv. Writ Petition No.25803/2025 stands dismissed.
Sd/-
(DR.CHILLAKUR SUMALATHA) JUDGE VS List No.: 1 Sl No.: 34