DOLLY AND ORS. Vs. ARVIND

JUDGEMENT

(1.) ADMIT . By consent of the learned counsel for the parties, the family court appeal is taken up for final hearing.

(2.) THIS is an appeal by original petitioner No. 1/wife and original petitioner No. 2/daughter challenging the judgment and order dated 28 -8 -2014 passed by the learned Judge of Family Court No. 4, Nagpur, in Petition No.C -10/2009, by which the learned Judge of the Family Court has partly allowed their petition under Sections 18 and 20 of the Hindu Adoption and Maintenance Act, 1956 by directing the respondent/husband to pay maintenance at the rate of Rs. 3,000/ - per month to petitioner No. 1/wife, and at the rate of Rs. 4,000/ - per month to petitioner No. 2/daughter from the date of the judgment. For the sake of convenience, the parties shall hereinafter be referred to in their original capacity.

(3.) FACTS , in nutshell, leading to the presentation of the instant appeal can be summarized thus :