RATNAPRABHA PRAKASH JAWADE Vs. PRAKASH DHYANOBAJI JAWADE

JUDGEMENT

(1.) Heard.

(2.) ADMIT. Taken up for final disposal with the consent of learned counsel for the parties.

(3.) By preferring present revision application, the applicant-wife has challenged the judgment and order dtd. 1/3/2023 passed in Petition No.E-159/2020 by the Family Court, Yavatmal rejecting the application for grant of maintenance to the applicant as the learned Family Court found that applicant failed to adduce any cogent and satisfactory evidence to establish that she has been refused or neglected to maintain by the non- applicant.