RAJESH NAWAN KISHORE THAKUR Vs. SEEMA

JUDGEMENT

(1.) Heard Shri P.S. Sahare, learned Counsel for the revision applicant and Shri S.A. Lawtawar, learned Counsel for the respondents. Admit.

(2.) By consent of the parties, the Revision itself is taken up for final disposal.

(3.) The applicant-husband has preferred this revision application against the order dated 14.01.2011 passed by the Family Court, ordering him to pay maintenance of Rs. 1500/- per month to each of the respondents who are respectively wife and son of the present applicant.