Gopalsing Devichand Dhavliya vs Sarita W/O Gopalsing Dhavliya
2024 Latest Caselaw 25213 Bom

Bombay High Court

Gopalsing Devichand Dhavliya vs Sarita W/O Gopalsing Dhavliya on 2 September, 2024

                                                        51-appln-3298-2024.odt
                                   (1)


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    BENCH AT AURANGABAD

             CRIMINAL APPLICATION NO. 3298 OF 2024
                     IN REVNST/9198/2024

                   Gopalsing Devichand Dhavliya
                              VERSUS
                  Sarita W/o Gopalsing Dhavliya
                                 ...
            Advocate for Applicant : Mr. Somani Yogesh G
                                 ...
                                   CORAM : S.G. MEHARE, J.

DATED : SEPTEMBER 02, 2024

PER COURT:-

1. The applicant has challenged the order granting

maintenance of Rs.7,000/- per month.

2. Learned counsel for the applicant submits that the

applicant is an agriculturist having only two acres of land in a drought

district like Jalna. When the Court asked how much arrears are

accumulated against him, he says that Rs.4 lac were the arrears. Out

of it, he deposited Rs.80,000/-.

3. Considering the arrears against the applicant, it could be

understood that the proceeding before the Trial Court was not

diligently attended. The respondent/wife was depended on the

applicant. It is a order like money decree. Therefore, blanket stay

could not be granted. However, considering the grounds raised in the

revision memo, there shall be an interim stay to the impugned 51-appln-3298-2024.odt

judgment and order till the next date on the condition to deposit 50%

of the balance amount of maintenance due within two months from

today in four equal installments.

4. Issue notice to the respondent, returnable on 01.10.2024.

(S.G. MEHARE, J.)

Mujaheed//