RITESH Vs. ARCHANA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally by the consent of learned Counsel appearing for the respective parties.

(3.) By this Writ Petition, the Petitioner has challenged the order passed by the Judicial Magistrate First Class, Akot granting maintenance to the Respondent/wife at the rate of Rs.3,000.00 from the date of application and rent of Rs.1,500.00 which was subsequently enhanced by the Additional Sessions Judge in Criminal Appeal No.10/2023 by order dtd. 19/12/2024.