SANJEEV DHONDU NIKAM Vs. MANJUSHA SANJEEV NIKAM

JUDGEMENT

(1.) Heard Mr. Bubna for petitioner - husband and Mrs. Dere for respondent-wife.

(2.) Petitioner husband is aggrieved by an order dated 6th July, 2004 passed Civil Judge, senior Division, Malegaon below Exh. 7 in hindu Marriage Petition No. 64 of 2002.

(3.) Order under challenge allows the application of the respondent wife and directs petitioner husband to pay to her Rs. 3,000/- per month from the date of the application i. e. 26th november, 2002 till decision of the petition as also Rs. 3,000/- as costs.