GAJANAN YADAVRAI PANKADE Vs. ALKA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of learned Counsel for the parties.

(2.) The challenge in this writ petition is to the judgment and order dated 10th May, 2019 passed by Family Court, Aurangabad in petition being Petition No. E-175 of 2017. By the impugned judgment and order, the petitioner husband, respondent in the petition before the Family Court, has been directed to pay Respondent No.2 daughter Rs.3,000/- per month from the date of order in addition to the maintenance granted to her under Protection of Women from Domestic Violence Act, 2005 ("PWDV Act") and pay Respondent No.3 son, Rs.3,000/- per month during his minority and thereafter pay his educational expenses.

(3.) Respondent No.1 is a legally wedded wife of the petitioner. The couple is blessed with two children, Respondent Nos. 2 and 3. Respondent No.1 wife had filed an application under PWDV Act (Cri.M.A. No. 1230 of 2012). The said application was allowed on 06th May, 2016 directing the petitioner to pay Respondent No.1 - wife Rs.4,000/- per month and Rs.3,000/- per month each to Respondent Nos. 2 and 3. Thereafter the respondents filed application for grant of maintenance under Section 125 of Code of Criminal Procedure ("Cr.P.C."). The said application was allowed as stated hereinabove.