SAU.ASHA Vs. ASHOK SITARAM NALE

JUDGEMENT

(1.) This appeal filed by the appellant-wife under Section 19 of the Family Courts Act, 1984 takes exception to the judgment and decree passed by the learned Family Court in Petition No.C-67/2011, to the extent it awards maintenance from the date of order, which according to the appellant-wife, should have been awarded from the date of the petition.

(2.) The Appellant-wife filed petition under Section 18 of the Hindu Adoption and Maintenance Act, 1956 against the respondent-husband claiming Rs.2 Lakh per month towards the maintenance for herself and for her son and Rs.3,60,000/- towards educational expenses to son. The learned Family Court allowed the petition by directing the respondent-husband to pay an amount of Rs.50,000/-per month each to the appellant-wife and son from the date of order. The respondent-husband was further directed to pay an amount of Rs.3,60,000/- towards educational expenses of son. The appellant-wife, being aggrieved by the direction to pay the maintenance from the date of order, has filed the present appeal.

(3.) Though served, the respondent-husband has chosen not to file appearance.