JAYA DILIP KHOBRAGADE Vs. DILIP BABANRAO KHOBRAGADE

JUDGEMENT

(1.) Heard Mrs. A.A. Bhide, Advocate for the applicant (wife) and Shri A.J. Mirza, Advocate for the non-applicant (husband).

(2.) The applicant (wife) being dissatisfied with the amount of maintenance allowance granted by the Family Court, has filed this revision application.

(3.) The entitlement of the applicant (wife) to receive the amount of maintenance and the liability of the non-applicant (husband) to pay the maintenance allowance is not disputed. The findings recorded by the Family Court that the wife has proved that she is not having any source of income and that the husband is avoiding and refusing to pay maintenance amount are not challenged by the non-applicant. The only issue which is required to be considered in the revision application is whether the amount of maintenance allowance granted by the Family Court to the wife at the rate of Rs. 2,000.00 per month is proper and adequate and commensurate with the income of the non-applicant (husband).