ASHOK KEDARNATH GUPTA Vs. KEDARNATH DASHRATH GUPTA

JUDGEMENT

(1.) Heard Mr. R. S. Kurekar, learned advocate for the petitioner and Mr. K. Y. Mandape, learned advocate for the respondent.

(2.) In this writ petition, challenge is to the order dtd. 7/6/2022 passed by the learned Judge, Family Court No.4, Nagpur on application (Exh.6) in Petition No. E414/2019, whereby the learned Judge was pleased to direct the petitioner to pay Rs.10,000.00 per month to the respondent towards interim maintenance from the date of application i.e. 6/8/2019.

(3.) The respondent is the father of the petitioner. Perusal of the pleadings would show that this litigation is the most unfortunate litigation considering the relationship. The mother of the petitioner and the wife of the respondent has filed an affidavit and stated that she is not claiming any maintenance from the petitioner. She has also stated that her husband/respondent is not entitled to claim maintenance from the petitioner.