RAJASHEKHAR DESAI Vs. VIJAYLAXMI

JUDGEMENT

(1.) This revision petition is filed by the revision petitioner / husband praying to set-aside the order dtd. 2/7/2024 in Crl.Misc.No.266/2023, passed by the Addl. Prl. Judge, Family Court, Kalaburagi.

(2.) Under impugned order respondents No.1 and 2 have been granted maintenance of Rs.35,000.00 per month each and respondent No.2 is entitled to claim expenses at Rs.2,42,470.00 from the revision petitioner.

(3.) The revision petitioner and his counsel are present. The learned counsel for respondents No.1 and 2 and respondent No.1 are present.