SUDHEER Vs. REENA C P

JUDGEMENT

(1.) This appeal has been filed by the respondent in O.P.No.145 of 2007 challenging the award of past maintenance. The aforesaid original petition was heard along with M.C.No.132 of 2007 and a common order had been passed. The claim of the petitioner/respondent herein was for Rs 24,000/- as past maintenance for the period from 15.9.2006 to 26.2.2007, at the rate of 4,500/- per month. Before the Family Court the petitioner examined herself as PW1 and respondent examined two witnesses as RW1 and RW2.

(2.) After considering the evidence on record, the Family Court found that the petitioner has not maintained for the period for which the claim for past maintenance had been made. Accordingly fixed the past maintenance at Rs 2,000/- per month from 15.9.2006 to 26.2007.

(3.) Having heard the learned counsel for the appellant and having perused the records, we do not think that there is any reason to interfere with the grant of past maintenance at Rs 2,000/- per month. The amount involved is only nominal. Taking into consideration the entire factual scenario, it is also seen that future maintenance has also been granted at the same rate while exercising power under Section 125 Cr.P.C.