AMOL Vs. VAISHALI; PREM; PRARTHANA

JUDGEMENT

(1.) An application has been filed under Section 5 of the Limitation Act for condoning the delay of five days in filing the present revision petition. Since sufficient cause has been shown for explaining the delay, the application is hereby allowed. Delay of five days is hereby condoned. With consent of the learned Counsel for both the parties, this petition is being decided at this stage itself.

(2.) The petitioner, Mr.Amol, is aggrieved by the order dated 2.3.2015 passed by the Family Court, Belgavi, whereby the learned Family Court has directed the petitioner to pay a monthly maintenance of Rs.7,000/- to the respondent-1, Mrs.Vaishali and Rs.2,000/- each to respondents 2 and 3, Kumar Prem, and Kumari Prarthana, respectively.

(3.) The brief facts of the case are as under: