KHOMESHWAR KHUSHAL BHANDARKAR Vs. NIRMAL KHOMESHWAR BHANDARKAR

JUDGEMENT

(1.) This revision challenges the judgment and order of Family Court, Nagpur Court No.3 dtd. 21/8/2023 in Petition No.E-219/2017 by which the maintenance @ of Rs.4,000.00 is granted to the non-applicant since 27/4/2023.

(2.) The brief facts which are necessary for the disposal of the revision application are as under:-

(3.) The said application is strongly opposed by the present applicant on the ground that it was the present non applicant who has not stayed along with him and she herself left the company of the applicant and therefore she is not entitled for any maintenance. It is contention of the present applicant that without any sufficient reason she left the company of the present applicant and her behaviour was also weird in manner. She has under estimated the applicant and instead of helping him she raised quarrel with him and she left the house and went to her parents house. She is educated lady working in the hospital and having source of income, therefore, she is not entitled for any maintenance.