VITTHAL KISANRAO RAMTEKE Vs. SHUKRATAI VITTHAL RAMTEKE

JUDGEMENT

(1.) Admit. Heard finally with the consent of learned counsel appearing on behalf of respective parties.

(2.) By this Revision, the applicant/husband has challenged the order dated 23rd April ,2019 passed by learned Judge, Family Court, Amravati, whereby Petition No.E.106/2014 filed under Section 127 of Cr.P.C. for enhancement of maintenance filed by the respondent/wife was partly allowed and the applicant/husband was directed to pay the maintenance of Rs. 8000/- per month, for the period commencing from 10.10.2014 till 31.7.2017. The learned Advocate for the applicant has not pressed the other prayers in this Revision.

(3.) Learned Advocate for the applicant submits that the impugned order is illegal inasmuch as during the period i.e. 10.10.2014 till 31.7.2017 the applicant/husband was under suspension, whereas he stood retired on 31.7.2017. Learned Advocate for the respondent does not dispute this position. He however submits that the learned Judge of the Court below has rightly considered the maintenance to be awarded to the respondent /wife till 14.9.2016 i.e. till the date of suspension.