NITIN BANSI JADHAV Vs. SAU. PALLAVI NITIN JADHAV

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The petitioner is aggrieved by the order of the learned Magistrate dated 25.06.2015 by which the petitioner is directed to pay compensation of an amount of Rs.15,000/ to the first respondent and pay Rs.2,000/ per month to respondent No.1 and Rs.3000/ per month to respondent No.2 from the date of its order. The petitioner is also aggrieved by the judgment of the learned Additional Sessions Court, Shahada dated 22.02.2016 by which his Criminal Application and the Criminal Revision filed by the respondent No.1 has been allowed.

(3.) Mr.Savale, learned Advocate for the petitioner has strenuously criticized the impugned orders. Contention is that the order of the Court granting maintenance should necessaraily be made effective from the date of the order and not from the date of the application. Similarly, his net salary was @ Rs.13,000/ as on the date on which the salary certificate of January 2015 was produced. As on the date of the application which is 28.06.2013, his salary was much less.