Priyesh Pramod Rane vs Saili Priyesh Rane
2023 Latest Caselaw 10650 Bom

2023:BHC-AS:30600
                                                                                    23-wp-2747-2022.doc


                       SA Pathan
                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           CIVIL APPELLATE JURISDICTION

                                              WRIT PETITION NO.2747 OF 2022

                       Priyesh Pramod Rane                            ... Petitioner
                                   V/s.
         Digitally
         signed by
         SHABNOOR
                       Saili Priyesh Rane                             ... Respondent
SHABNOOR AYUB
AYUB     PATHAN
PATHAN   Date:
         2023.10.13
         17:14:09
         +0530




                       Mr. Ashish Jha h/f Mr. Zaid Anwar Qureshi, for
                       petitioner.
                       Mrs. Naina Sharma a/w Mr. Ronak Vankalas i/by
                       Mr.Abhideep Khaladkar, for respondent.



                                                       CORAM    : AMIT BORKAR, J.

                                                       DATED    : OCTOBER 13, 2023
                       P.C.:

1. By the impugned order the Family Court has directed husband to pay amount Rs.15,600/- to the wife and Rs.7,500/- to the child per month towards maintenance from the date of application.

2. The adjudication of the maintenance is based on income of wife and husband. The Trial Court after considering the difference in salary i.e. Rs.75,000/- and Rs.28,200/- directed the husband to pay Rs.15,600/- and Rs.7,500/- towards maintenance. It is, therefore, necessary that the petitioner be directed to deposit arrears of maintenance before this Court.

3. Learned Advocate for the petitioner states that the petitioner has already deposited Rs.2 lakh and is ready to deposit

23-wp-2747-2022.doc

Rs.1,22,000/- within two weeks from today.

4. Considering the judgment of the Trial Court, it is necessary that the petitioner shall deposit arrears of Rs.7,22,000/- within six weeks from today.

5. If the petitioner fails to deposit the amount as directed by the Trial Court, the respondent shall at liberty to execute order of the Trial Court.

(AMIT BORKAR, J.)