Pramod S/O Sheshraoji Chafle vs Kinjal D/O Pramod Chafle Thr. Her ...
2023 Latest Caselaw 467 Bom

Citation : 2023 Latest Caselaw 467 Bom
Judgement Date : 12 January, 2023

Bombay High Court

Pramod S/O Sheshraoji Chafle vs Kinjal D/O Pramod Chafle Thr. Her ... on 12 January, 2023

Bench: G. A. Sanap

                                             1                                   7 revn301.22.odt


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

                 CRIMINAL REVISION APPLICATION NO. 301 OF 2022
                                 PRAMOD S/o SHESHRAOJI CHAFLE
                                             VERSUS
                                 KU. KINJAL D/o PRAMOD CHAFLE
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Office Notes, Office Memoranda of                         Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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                          Ms. Winy Daigavhane Advocate h/f Mr. Harish D. Dangre, Advocate for the
                          applicant.

                                  CORAM : G. A. SANAP, J.

DATE : JANUARY 12, 2023.

1. Heard Ms. Winy Daigvhane, learned Advocate holding for Mr. H. D. Dangre, learned advocate for the applicant.

2. Issue notice for hearing at admission stage to the non-applicant.

3. The order granting maintenance to the non-applicant has been challenged in this revision on various grounds. It is submitted that considering the proved source of income of the applicant, the maintenance quantified by the learned Judge of the Family Court is excessive. In order to substantiate the submission, my attention is drawn towards the relevant part of the impugned judgment. The maintenance amount is ordered to be paid from the date of the petition i.e. 23.01.2015.

4. In view of the above, there shall be stay to the impugned judgment and order dated 07.09.2022 passed by 2 7 revn301.22.odt

the learned Judge, Family Court No.4, Nagpur, subject to the condition that the applicant shall pay the maintenance in terms of this order @ Rs.3,000/- per month and clear all the arrears within 15 (fifteen) days from today.

5. Stand over after four weeks.

JUDGE Diwale

Digitally signed byPARAG PRABHAKARRAO DIWALE Signing Date:12.01.2023 17:54