Sonali W/O Sachin Makde vs Sachin S/O Rajendra Makde
2017 Latest Caselaw 296 Bom

 Judgment                                              1                                wp4449.16.odt




                  
                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                               NAGPUR BENCH, NAGPUR.


                            WRIT PETITION NO. 4449 OF 2016


 Sonali W/o. Sachin Makde,
 Aged about 30 yrs., Occu.: Housewife, 
 R/o. Kanji House Square, Ssomalwada,
 Nagpur, Tah. & Distt. Nagpur. 

                                                                           ....  PETITIONER.

                                        //  VERSUS //


 Sachin S/o. Rajendra Makde,
 Aged about 31 yrs., Occu.: Business,
 R/o. Telipura, Siraspeth, Nagpur
 Tah. & Distt. Nagpur. 
                                                   .... RESPONDENT
                                                                    . 
 ___________________________________________________________________
 Ms N.P.Hiwase, Advocate for Petitioner. 

 ___________________________________________________________________

                              CORAM : Z.A.HAQ, J.

DATED : MARCH 01, 2017.

ORAL JUDGMENT :

1. None appeared for the respondent-husband on 15th February,

2017. The matter was adjourned. Today again none appears for the

respondent.

2. Heard Ms N.P.Hiwase, advocate for the petitioner-wife.

3. RULE. Rule made returnable forthwith.

Judgment 2 wp4449.16.odt

4. The petitioner-wife being dissatisfied with the amount of

maintenance granted by the Family Court has filed this petition. The

submission on behalf of the petitioner is that the respondent is running flour

mill and having business of giving sound system on hire and is also

administering a school. It is submitted that the respondent is having three

storeyed building from which he gets rent. According to the petitioner, the

income of the respondent is about Rs.1,00,000/- per month. It is the case of

the petitioner that the respondent is the only son of his parents and is not

having any liability.

5. Inspite of notice, the respondent has opted to stay away and not

to oppose the claim of the petitioner.

6. Accepting the submission made on behalf of the petitioner, it is

directed that the respondent shall pay Rs.15,000/- per month towards

interim maintenance to the respondent until further orders. The amount

shall be paid by the respondent to the petitioner till 10th day of every month.

In addition, the respondent shall pay Rs.20,000/- towards

expenses of litigation instead of Rs.5,000/- as directed by the Family Court.

The petitioner-wife will be at liberty to apply for enhancement of the interim

maintenance before the Family Court if necessitated and if advised.

Judgment 3 wp4449.16.odt

Rule is made absolute in the above terms. In the circumstances,

the parties to bear their own costs.

JUDGE

RRaut..