PAVAN DAHYABHAI PATEL Vs. VAISHANAVI

JUDGEMENT

(1.) Order in Criminal Revision Application no.171 of 2020 :-

(2.) The applicant has challenged the order passed by the Family Court-4, Vadodara dtd. 30/11/2019, wherein the Court has ordered the present applicant (original opponent) to pay monthly Rs.15,000.00 from 18 th December, 2015 to 31/12/2018 and Rs.20,000.00 from 1 st January, 2019 as maintenance to the applicant no.1. Further, the Court has also ordered the present applicant to pay monthly Rs.5,000.00 regularly from 18/2/2016 to the applicant no.1 towards the maintenance of his minor daughter.

(3.) Heard learned advocates for the respective parties.