BHAGYASHREE Vs. PURSHOTTAM

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of the parties.

(2.) The petitioner-wife has impugned the order of the learned Judge, Family Court, Jalgaon, in Petition No.E-329/2019 dtd. 29/1/2020.

(3.) The learned Judge refused the maintenance to the petitioner-wife on the sole ground that as the maintenance was already granted to the petitioner under the provisions of Protection of Women from Domestic Violence Act (for short 'PWDV Act'), there is no need to grant maintenance merely because the said petition was filed under different enactment.