RATILAL PARBATBHAI VIRPARIYA Vs. HINABEN

JUDGEMENT

(1.) By way of present application, applicant has requested to quash and set aside the judgment and order dtd. 8/3/2018 passed by learned Pincipal Judge, Family Court, Rajkot in Criminal Misc. Application No. 427 of 2015, whereby the learned Judge has partly allowed the application filed by the respondent-wife and directed the applicant to pay maintenance of Rs.11,000.00 from the date of application i.e. 9/6/2015 regularly.

(2.) Brief facts of the present case are as under:

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