SANTOSH SAVLARAM MORAJKAR Vs. SUMITRA SAVLARAM MORASKAR

JUDGEMENT

(1.) Heard learned Advocates for the parties.

(2.) Rule. Rule is made returnable forthwith; at the request of and with the consent of learned Advocates for the parties, the matter is finally heard and disposed of. Learned Advocate Mr. Sahil Sardesai appointed under the Legal Aid Scheme waives service for Respondents.

(3.) This petition takes exception to the Judgment and Order dtd. 12/10/2023, wherein the Maintenance Tribunal (Deputy Collector) under Sec. 5 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 ("The Act"), had directed the Petitioner, who is the son of the Respondent No.1 to pay a monthly maintenance of Rs.10,000.00 (Rupees Ten Thousand only) to his mother (Respondent No.1). During the pendency of this petition, the Petitioner has deposited the arrears of Rs.1,30,000.00(Rupees One Lakh Thirty Thousand only) before the Registry of this Court, which was released under order of this Court dtd. 3/7/2024 in favour of the Respondent No.1. By order dtd. 3/7/2024, this Court had directed the Petitioner to continue payment of the maintenance amount at the rate of Rs.10,000.00 (Rupees Ten Thousand only) per month, last of which was deposited on 6/3/2025. In total, the Petitioner has deposited an amount of Rs.1,30,000.00 (Rupees One Lakh Thirty Thousand only).