SIDDHARTH Vs. SHEETAL SIDDHARTH URKUDE

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Alleging cruelty against the wife, the appellant/husband approached to this Court by filing an appeal against the judgment and decree passed by the Family Court, Nagpur dismissing the petition bearing No.A-1039/2014 and allowing the maintenance application of the respondent/wife by granting maintenance of Rs.4000.00 per month to the respondent/wife and Rs.2000.00 per month to each children.

(3.) The facts of the case giving rise to the dispute are as follows: