SAMEER KHAN Vs. MAHER AFROZ

JUDGEMENT

(1.) Heard Shri S. Zia Qazi, learned Adv., for the Applicant and Shri V.S. Girmakar, learned Adv., for the Non-applicants.

(2.) Rule. Rule is made returnable forthwith.

(3.) The applicant has challenged the order passed by the Family Court directing him to pay Rs. 1,500-00 per month to the non-applicants towards the maintenance, and Rs. 3,000.00 towards the expenses.