SAU. CHHAYA SUNIL MESARE Vs. SUNIL UKARDA MESARE

JUDGEMENT

(1.) The petitioners are aggrieved by the judgment dtd. 27/3/2015 rendered by the learned Judge, Family Court, Akola in E. Petition 115/2014, to the extent of the quantum of the enhanced maintenance.

(2.) Indubitably, petitioner 1 is the wife of the respondent and petitioners 2 and 3 are the children from the wedlock.

(3.) Petitioner 1 preferred Miscellaneous Criminal Application 837/2002 under Sec. 125 of the Criminal Procedure Code, 1973 (Code), which was allowed by the Judicial Magistrate First Class, Akola vide judgment dtd. 15/7/2004. Petitioner 1 was awarded monthly maintenance of Rs.800.00 and petitioners 2 and 3 were awarded monthly maintenance of Rs.600.00.