SARITA BHARAT GOSAWI Vs. BHARAT MANGAL GOSAWI

JUDGEMENT

(1.) The respondent/ husband filed a petition for divorce before the Family Court, Nagpur under Section 13(1) (i-a) of the Hindu Marriage Act, 1955 (hereafter "Act of 1955", for short) bearing No. A-732/2012 on the ground of cruelty.

(2.) The appellant/ wife also filed a petition for maintenance under Section 125 of the Code of Criminal Procedure (hereafter "the Code", for short) bearing No. E- 395/2013 for herself and her two minor daughters, thereby claiming maintenance of Rs.21,000.00 (rupees twenty-one thousand) per month.

(3.) The aforesaid both the petitions were tried together, and the Family Court - 2, Nagpur, vide common judgment and decree dated 08/09/2017, allowed the petition of the respondent/ husband for a divorce, and partly allowed the petition of the appellant/ wife, thereby granting maintenance amount of Rs.7,000.00 (rupees seven thousand) per month to the appellant/ wife, and Rs.4,500.00 (rupees four thousand five hundred) per month to each of the two minor daughters.