SHRIMANT SHRIANG GUND Vs. RITA SHRIMANT GUND

JUDGEMENT

(1.) Heard the learned counsel for the applicant and the learned counsel for the respondents.

(2.) The applicant has impugned the order of granting maintenance to respondent No.2 in Petition No. E-12 of 2017 by the learned Judge, Family Court, Latur, dtd. 5/5/2018.

(3.) The learned counsel for the applicant would submit that the respondent did not prove that the applicant had sufficient source of income to pay maintenance of Rs.8,000.00 per month. The applicant has only five acres of the agricultural land and very limited income. He has to maintain his mentally retarded sister and her children. The grocery shop was in the name of his mother. The plot at Latur was also in the name of his mother. He is residing separate from his mother, so he has source of income only from the agricultural land. The land is not irrigated. The learned Judge did not consider this aspect. The learned Judge also ignored the fact that the wife of the applicant has sufficient income and had equal responsibility to maintain the child. The order granting maintenance is exorbitant, against the facts and evidence available on record. Therefore, he prayed that judgment passed by learned Juedge, Family Court, Latur be quashed and set aside.