SAHIL SANJAY RATHOD Vs. SWATI SAHIL RATHOD

JUDGEMENT

(1.) ADMIT. Heard finally by consent of learned Counsel for the Appellant and the Respondent in person.

(2.) By all these matters, the Appellant ' Husband is challenging the common judgment and order dtd. 30/08/2024 passed by the learned Judge, Family Court, Yavatmal in Petition No. A-126/2022 (for restitution of conjugal rights), Petition No. C-4/2022 (for maintenance under Sec. 18 of the Hindu Adoptions and Maintenance Act, 1956) and Petition No. E-74/2022 (for maintenance under Sec. 125 of the Code of Criminal Procedure, 1973) filed by the Respondent ' Wife by which all the Petitions were allowed, the Respondent ' Wife was directed to resume cohabitation with the Appellant - Husband and the Appellant ' Husband was directed to pay maintenance of Rs.20,000.00 per month to the wife in each Petition for maintenance.

(3.) Since Family Court Appeal No. 57/2024 is treated as main matter, the facts and contentions stated in the said Appeal are set out for adjudication of the issues involved in all the matters and they are being decided by this common judgment.