SABANIGAR Vs. SAMEER

JUDGEMENT

(1.) THE wife filed the above petition against the order dated 01.03.2014, made in Crl. Misc. No. 242/2013 on the file of the Judge, Family Court, Belgaum granting Rs. 50,000/ - per month from the date of the order.

(2.) WHEN the matter posted for admission, the learned Counsel for the petitioner submits that petitioner is aggrieved only the operative portion of the impugned order passed by the Family Court granting maintenance from the date of order, and it should be from the date of the petition.

(3.) NOTICE issued to the respondent through Airmail and also through police to the local address but the notice was served on the mother of the respondent. Again the petitioner taken notice though Airmail to Indian Embassy, which was duly served upon him but he did not appear before the Family Court and placed ex -parte.