SYED KHIZER Vs. NIKHAT PARVEEN AND ORS.

JUDGEMENT

(1.) Heard Adv. Mr. V.P. Savant for the petitioner and Adv. Mr. G.R. Syed for the respondents.

(2.) Rule. Rule made returnable forthwith. By consent, heard finally.

(3.) The petitioner herein is assailing the order passed by the Principal Judge, Family Court, Nanded, dated 24th January 2015, below Exhibit 5 in Petition No. E-263/2014, thereby granting interim maintenance at the rate of Rs. 7,000/- per month to the present respondent no.1. The learned Counsel for the petitioner fairly submits that, he is not challenging the quantum of maintenance of Rs. 2,000/- per month awarded to respondent no.2 i.e. the daughter of the petitioner and respondent no.1.