ISHWAR GIRJAPPA MANE Vs. SUREKHA ISHWAR MANE

JUDGEMENT

(1.) Two petitions filed by the petitioner, the husband raise a challenge two distinct orders arising out of the proceedings filed u/s.125 of the Code of Criminal Procedure, instituted by the wife, claiming maintenance for herself and her daughter.

(2.) The first petition i.e. WP 4664/2015 raise a challenge to the judgment dtd. 23/9/2015, of the Family Court at Solapur on the application filed u/s.127 of the Cr.P.C by the wife seeking enhancement/modification of the maintenance amount.

(3.) Defending the said application, the respondent took a stand that his earning from salary is Rs.13,790.00 and he placed on record his salary slip for the month of January 2013. On perusal of the same, the learned Judge, Family Court took note of his gross salary as 'Rs.46,291.00' for the month of February, March and April, it was noted to be Rs.46,368.00.