MADAN MAHADA BUNDHE Vs. GAYATRI MADAN BUNDHE

JUDGEMENT

(1.) Heard.

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

(3.) By preferring this revision application, the applicant- husband has challenged the judgment and order of maintenance granted by Family Court, Buldhana in Petition No. E-11/2020 dtd. 13/07/2022 by which the maintenance was granted to non- applicant Nos.1 and 2 i.e. children.