PRABHAKAR KRISHNAJI DESHPANDE Vs. PURNIMA

JUDGEMENT

(1.) THESE two petitions are filed by the husband and wife challenging the award of maintenance granted by the Family Court, Gadag, in Crl. Mis. No. 15/2013 by order dated 10.10.2013.

(2.) I have heard the arguments of Sri B.V. Somapur, learned counsel appearing for the husband and Sri Narasammanavar, learned counsel appearing for the wife. Perused the order under challenge.

(3.) PER contra, Sri Narasamannavar, learned counsel appearing for the wife would contend that maintenance awarded by the Family Court is abysmally on the lower side and he contends that in these hard days, eking out livelihood with a sum of Rs. 2,000/ - p.m. would not suffice to maintain oneself and as such, he prays for enhancing the maintenance. He would also elaborate his submission by contending that Family Court was not justified in ordering for maintenance from the date of order and it ought to have been granted from the date of filing of the petition. Hence, he prays for allowing RPFC 100079/2014 filed by wife and seeks for dismissal of RPFC 100022/2014 filed by the husband.