KAUSHIKBHAI KARSANJIBHAI BHATT Vs. MINAXIBEN KAUSHIKBHAI BHATT

JUDGEMENT

(1.) Rule. Service of rule is waived by Mr. RD Dave, Ld. Advocate and Ms. Moxa Thakkar, Ld. APP, for respondent nos. 1 and 2 respectively.

(2.) Heard Ld. Advocate Mr. Tejas Satta for the applicant and Mr. RD Dave, Ld. Advocate for the respondent no. 1.

(3.) The petitioner husband has challenged the judgment and order dated 21/2/2013 rendered by the Family Court, Junagadh, in Criminal Misc. Application No. 634/2011, whereby the applicant is directed to pay an amount of Rs.12,000/- pm towards maintenance from the date of such application and to continue to make such payment. Specific date of application is not disclosed, however, the record shows that the respondent wife has left her matrimonial home on 25/9/2011.