Nagendra Namdeorao Mane vs Sangeeta Nagendra Mane And Anr
2022 Latest Caselaw 7726 Bom

                                                     Second Appeal No.546/2022
                                       :: 1 ::


           IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                               BENCH AT AURANGABAD


                      SECOND APPEAL NO.546 OF 2022


 Nagendra s/o Namdeorao Mane                          ... APPELLANT

          VERSUS

 Sangeeta Nagendra Mane & anr.                        ... RESPONDENTS

                              .......
 Mr. P.M. Hiwale, Advocate for appellant
                              .......


                                  CORAM :        R. G. AVACHAT, J.

                                  DATE    :      5th AUGUST, 2022.
 PER COURT :

The challenge in this Second Appeal is to the

judgment and decree granting maintenance to a minor child

and wife of the appellant herein. It was a suit for

maintenance under Section 18 of the Hindu Adoption and

Maintenance Act. The appellant was serving as a Teacher.

The trial Court granted maintenance of Rs.1500/- per month

to the respondent - wife and Rs.1000/- to the minor son until

attaining majority. Admittedly, the son has attained majority.

As such, the appellant herein has to pay not more than

Rs.1500/- per month as maintenance to his wife.

Second Appeal No.546/2022 :: 2 ::

2. It is informed by learned counsel for the appellant

that, the appellant has himself filed a petition for dissolution

of marriage by a decree of divorce. The same indicates that

he does not wish to cohabit with his wife. After having gone

through the judgment of the trial Court and that of the first

appellate Court, this Court finds no substantial question of

law to have been involved in the present Second Appeal. The

Second Appeal, therefore, stands dismissed.

( R. G. AVACHAT ) JUDGE

fmp/-