PRASHANT Vs. SUMAN

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of the respective counsels, heard finally.

(2.) The applicant/son has impugned an order granting maintenance of Rs.2500.00 each to the parents in petition No.E-145 of 2016 dated 5 th October 2018.

(3.) The parents had filed an application under Sec. 125 of the Cr.P.C before the learned Judge, Family Court, Nanded. The parents and their son(respondent) are and were residing under one roof.