SUJATA NISHANT MANWAR Vs. NISHANT RAMESH MANWAR

JUDGEMENT

(1.) Heard. Rule. Rule is made returnable forthwith and heard finally by consent of the learned counsel for the respective parties.

(2.) The original applicant, i.e., the wife being aggrieved by the impugned judgment and order dtd. 27/9/2024, passed by the learned Judge, Family Court, Aurangabad (for short the 'learned Judge') in Petition E-No.98/2021, thereby dismissing the petition filed by the applicant for the grant of maintenance, has preferred this revision application.

(3.) The learned advocate for the applicant vehemently contended that the learned Judge has not considered the evidence on record in its proper perspective and erred in dismissing the petition, holding that the applicant has suppressed the fact of filing of the Domestic Violence Proceeding (for short the D. V. Proceeding) and the grant of interim maintenance from the court. Similarly, the learned Judge has erred in observing that the applicant has miserably failed to prove that the non-applicant failed and neglected to maintain her. However, the applicant is staying separately from him without any reason. Therefore, he urged that the said findings are contrary to the facts on record and liable to be set aside in the revision.