SHIVAJI Vs. SAKHUBAI AND ORS.

JUDGEMENT

(1.) The present Revision Application is directed against the Judgment and Order dated 11/08/2002 passed by the learned Principal Judge, Family Court, Aurangabad in Petition No. E-454/2001. whereby the learned Principal Judge of the Family Court allowed the Petition filed by present non applicant Nos. 1 and 2 partly and directed that the applicant shall pay the maintenance @ Rs. 700/- [Rupees Seven Hundred only] per month from the date of the application to the non applicant No. 1 and Rs. 500/- [Rupees Five Hundred only] per month to the non applicant No. 2 from the date of the application together with the payment of costs of Rs. 500/- [Rupees Five Hundred only]. Heard Mr. K.P. Phatake holding for Mr. D.P. Palodkar, the learned counsel for the applicant and Mr. M.M. Joshi, the learned counsel for non applicant Nos. 1 and 2/wife and son.

(2.) The relation between the parties as husband, wife and son is not in dispute. On 30/06/2001, wife and minor son was required to approach to the Family Court for their due right of maintenance from husband.

(3.) On 10/07/1998, the wife along with son was driven out of the matrimonial house and since then they are residing in the parental house of wife.