NISHANT Vs. SOU. SONIA

JUDGEMENT

(1.) Heard. Admit.

(2.) Considering short controversy involved in the matter, by consent of parties taken up for final hearing.

(3.) By this application in revision, the applicant/husband has questioned the legality, propriety and correctness of the order dated 7th June, 2012 passed by the Family Court, Nagpur allowing application for maintenance made by the respondent/wife under Section 125 of the Code of Criminal Procedure and ordering the applicant to pay maintenance of Rs. 25,000/- per month from the date of the petition i.e. from 2nd September, 2011.