JAYANTKUMAR GOVINDLAL TALATI Vs. USHABEN JAYANTKUMAR TALATI

JUDGEMENT

(1.) THE present appeal is directed against the judgment and decree passed by the lower court in HMP Case No.400/10, whereby the maintenance has been ordered under section 25 of the Hindu Marriage Act at Rs.3000 per month.

(2.) THE short facts of the case appears to be that respondent preferred application for maintenance under section 25 of the Hindu Marriage Act (hereinafter referred to as "the Act") and demanded maintenance at Rs.8,000/per month from the date of the suit, i.e., 03.09.1995, on the ground that the appellant has deserted her. The Family Court, at the conclusion of the proceedings, awarded maintenance at Rs.3,000/per month from the date of the suit, i.e., 03.09.1995.

(3.) WE have heard Mr.Ramnandan Singh, learned counsel appearing for the appellant and Mr.Madansingh Barod, who has appeared upon the advance copy.