(1.) Rule. Rule made returnable forthwith. The learned Counsel for the contesting respondent no. 1 waives service. Notice to respondent nos. 2, 3 and 4 is dispensed with. Heard finally, by consent of the parties.
(2.) By this petition, the petitioner is challenging the judgment and order dated 04.09.2015 passed by the learned Additional Sessions Judge in Criminal Appeal No. 54/2014. By the said judgment, the learned Sessions Judge has confirmed the order dated 29.03.2014, passed by the learned Judicial Magistrate First Class at Margao in Criminal Case No. 25/PWDV/2013/D. By the said order, the learned Magistrate has granted interim maintenance of Rs.15,000/- per month to the respondent no. 1 and the child alongwith other reliefs.
(3.) It is contended on behalf of the petitioner that admittedly, the petitioner is serving abroad and as such, the notice cannot be said to be properly served on the petitioner. It is submitted that thus, the impugned order was passed without effecting proper service on the petitioner. The learned Counsel also submits that there is an error of computation, while converting the amount of 500 U.S. dollars earned by the petitioner. It is submitted that the learned Magistrate was in error in holding that 500 U.S. dollars would be equivalent to Rs.60,000/-. The learned Counsel would submit that going by the current convertion rate, 500 U.S. dollars, would approximately be Rs.35,000/-. He therefore submits that finding on the quantum is also not appropriate.