KISHOR SHELAR Vs. SHEETAL KISHOR SHELAR

JUDGEMENT

(1.) The Petitioner has challenged the order of the learned Civil Judge (S.D.), Thane dated 16th July. 2010 granting the maintenance of Rs.9,000/- to the wife.

(2.) The Petitioner is serving with Maharashtra State Road Development Corporation Ltd. The Petitioner did not produce his salary certificate in the lower Court and required his wife to procure information under the Right to Information Act. The application was filed on 11th August, 2008. The husband as well as the wife were initially employed. The wife has since resigned under compelling circumstances. The resignation has been effected from 30th September, 2009. The learned Judge has considered the salary of the Petitioner of October, 2009. The orderispassed in July, 2010.

(3.) The salary certificate of October, 2009 shows his gross earnings to Rs.35,794/-and his gross deductions to be Rs. 12,736/-. The Petitioner takes exception to the learned Judge's consideration that month's salary included the arrears of Rs.3,063/- which he claims to deduct.