CHAYA SATAPPA DIVATE Vs. SATAPPA M DIVATE

JUDGEMENT

(1.) The Challenge In This Petition Is To The Orders Dated 31 August 2004 and 26 April 2005, to the extent, the said orders, have denied maintenance to the Petitioner No.1wife and awarded inadequate maintenance to the Petitioner Nos.2,3 and 4 (children).

(2.) By The Interim Order, This Court Had Enhanced Maintenance For the Petitioner Nos.2,3 and 4 to Rs.1000/-, Rs.800/- and Rs.400/- respectively.

(3.) Mr. S.S. Patwardhan, learned counsel for the Respondenthusband, has very graciously stated that the Respondenthusband, will not object to such enhancement being maintained, even in the final order in this petition. This is, notwithstanding the circumstance that the Petitioner Nos.2,3 and 4 (daughters), by now, may have attained the age of majority. However, he submitted that should the Petitioner Nos.2 and 3 get married, the Respondenthusband, should be reserved the liberty of applying for variation. This is a reasonable approach. Accordingly, liberty, which, in any case, is available to the Respondenthusband, is hereby granted.