DINESH PRABHAKARRAO DIGRASKAR Vs. ASHWINI DINESH DIGRASKAR

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard Mr. G. D. Kale, the learned counsel for the Petitioner and Mr. R. J. Nirmal, the learned counsel for Respondent Nos. 1 and 2 at length.

(2.) By the present petition, the Petitioner husband takes exception to the order dtd. 2/9/2020, passed by the learned Judge, Family Court, Nanded, below Exh.1 in Petition No.E-40 of 2019, thereby granted interim maintenance @ Rs.1,000.00 per month to Respondent No.2 minor child with effect from 1/9/2020.

(3.) The Petitioner is the original Respondent and Respondents are the original Petitioners in Petition No.E-40 of 2019 under Sec. 125 of Cri. P. C., instituted before the learned Family Court, Nanded. For the sake of brevity the parties to the present petition hereinafter will be referred in their original capacity.