TAPAN KUMAR NATH Vs. SHIRSHA NATH

JUDGEMENT

(1.) FAM No.88 of 2017has been preferred by the father (Tapan Kumar Nath) (For brevity appellant-father) challenging grant of maintenance awarded by the Family Court in favour of his daughter Ku. Shrisa Nath @ Tulika Nath for prosecuting B.E. (Electronics and Telecommunications) course from the Chhatrapati Shivaji Institute of Technology, Durg.

(2.) FAM No. 137 of 2017 has been preferred by the daughter Ku. Shrisa Nath @ Tulika Nath (For brevity respondent- daughter) claiming grant of such expenses for studies from the date of application rather than the date of order which has been allowed by the Family Court.

(3.) Admittedly, the father is working as Superintendent in the Department of Central Excise, Government of India, Raipur drawing gross salary of Rs. 76,708/- per month. It is also not in dispute that the daughter and her mother (wife of Tapan Kumar Nath) are residing separately at Bhilai, District Durg and further that Ku.Shrisa Nath @ Tulika Nath is the only issue out of the wedlock.