PRADEEP BABANRAO WANKHEDE Vs. SAKASHIT

JUDGEMENT

(1.) Both these appeals arise out of judgment and decree, dated 9/1/2019, passed in Petition No.C-55 of 2015, under Sec. 20 of the Hindu Adoptions and Maintenance Act, 1956. The learned Judge of the Family Court, Nagpur allowed the petition and awarded the maintenance @ Rs.5000.00 per month from the date of the petition i.e. 27/10/2015. The petitioner, who is the son, has assailed the impugned judgment and decree on the ground that the amount of monthly maintenance is meager and needs to be enhanced. The respondent-father assailed the judgment and decree on the ground that the amount of maintenance awarded by the impugned judgment and decree is excessive and exorbitant.

(2.) Both the appeals are being disposed of by the common Judgment. Parties in this judgment would be referred by their nomenclature in the petition filed before the Family Court, Nagpur.

(3.) The facts giving rise to these appeals are as follows: