MILIND Vs. HARSHADA

JUDGEMENT

(1.) Admit. Considering the nature of order assailed, calling of record and proceedings is dispensed with.

(2.) Heard finally with the consent of the parties.

(3.) By the present application in revision, the applicant-father assails order of maintenance passed by the Family Court in favour of the children-respondents respectively of age about 15 year and 4 year. The wife of the applicant applied to the Family Court for maintenance for the opponents under the provisions of Section 125 of the Code of Criminal Procedure. She applied for maintenance separately for herself under the provisions of Section 24 of the Hindu Marriage Act. The application made by the wife was rejected while the application made for opponents was allowed and the applicant was directed to pay monthly maintenance at the rate of Rs. 4250/- to each of the applicant.