VASANT CHINTAMAN KSHIRSAGAR Vs. ARUNA VASANT KSHIRSAGAR

JUDGEMENT

(1.) Heard.

(2.) The petitioner, who is aged 70 years, is aggrieved by the order dtd. 5/10/2019, rendered by the Judge, Family Court, Akola, in E. Petition 113/2018, whereby the petitioner is directed to pay the respondent Rs.3500.00 per month, as interim maintenance.

(3.) Ordinarily, I would be loath to entertain a challenge to an order directing payment of interim maintenance.