AMBUJA SUSHIL KULKARNI Vs. SUSHIL SURESH KULKARNI

JUDGEMENT

(1.) The petitioners are before this Court, assailing the order dated 02.04.2014, passed in Crl.Misc. No. 426/2009 only insofar as rejecting the claim of (he first petitioner and granting maintenance of Rs.6,000.00 only to the second petitioner and that too from the date of the order.

(2.) The first petitioner is the wife of the respondent, while the second petitioner is the minor son. At the stage when the petition was filed, the son was aged about six years. The Court below after considering the rival contentions arrived at the conclusion that the first petitioner would not be entitled to maintenance while the second petitioner would be entitled to a sum of Rs.6,000.00 from the date of the order.

(3.) Learned counsel for the petitioner while assailing the order passed by the Court below taken me through the order and contended that the Court below was not justified in rejecting the claim of the first petitioner and limiting the maintenance only to Rs.6,000.00 to the second petitioner and that too from the date of order. It is contended that at the point when the matter was considered by the Court below, the respondent was earning a sum of Rs.46,417.00 as noted by the Court below' and at present in any event there would be increments and the respondent would have higher salary and as such the maintenance is required to be granted at a higher quantum.