SAU. VAISHALI Vs. SANDEEP

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of the parties heard finally.

(2.) Both parties have challenged the same order of learned Principal Judge, Family Court, Aurangabad in Application No.E- 11/2016 dtd. 25/6/2021. Both are disputing the quantum of the maintenance.

(3.) Learned counsel for the applicant would argue that the husband had ample income from salary, flour mill and agricultural field. At the time of presenting the petition, the husband was getting the salary of around Rs.70,000.00 per month. However, the learned Principal Judge, Family Court erred in not granting the maintenance of Rs.25,000.00 per month and ignored the source of income and standard of living of the family.