NARENDRA ARUN KULKARNI Vs. MANJUSH @ AKANSHA NARENDRA KULKARNI

JUDGEMENT

(1.) Original Respondent ' Husband hereby takes exception to judgment and order dtd. 5/7/2021 passed by Family Court, Dhule in Petition No.E-152/2018 granting maintenance of Rs.12,000.00 and awarding cost of litigation in favour of Respondent wife.

(2.) In nutshell background of the case is that, Revision Petitioner and Respondent got married in July, 2016. After three months of cohabitation, relations became sour on account of marital discord. Finally, wife was constrained to leave company of husband. Thereafter, as he neglected to maintain her, she set up maintenance to the tune of Rs.15,000.00 alleging his earnings Rs.50,000.00 to Rs.60,000.00 per month by working as freelancer.

(3.) Husband - Revision Petitioner by tendering Exhibit 18 resisted, denied and refuted the accusations leveled by wife. It is his specific case that, wife deserted him on her own accord on 7/6/2017 without any just and sufficient cause and, therefore, is not entitled for maintenance.