MOHIT SHANKARRAOJI THOOL Vs. SAU. MEGHA AND ORS.

JUDGEMENT

(1.) RULE . Rule is made returnable forthwith.

(2.) HEARD finally with the consent of the learned Counsel appearing for the parties.

(3.) BY the present revision application, the applicant is challenging the order passed by the learned Judge of the Family Court No. 2, Nagpur dated 07 -03 -2013 below Exhibit -6 in Petition No.E 227 of 2012, whereby the application filed on behalf of the non -applicants was allowed and the applicant was directed to pay an amount of Rs. 2000/ - per month to the non -applicant no.1 and Rs. 1000/ - per month to the non -applicant no.2 by way of interim maintenance together with final judgment and order passed by the learned Judge of the Family Court No. 4, Nagpur in Petition No.E -227 of 2012 dated 21 -11 -2014, whereby the applicant is directed by the learned Judge of the Family Court to pay the maintenance at the rate of Rs. 2000/ - per month to the petitioner no.1 and Rs. 1000/ - per month to the petitioner no.2 towards their maintenance from the date of the judgment i.e. dated 21 -11 -2014 along with the litigation charges of Rs. 2000/ -.