LAWS(BOM)-2026-2-312

SHYAM JAGANATHRAO JUNGADE Vs. SOU.AARTI SHYMA JUNGADE

Decided On February 25, 2026
Shyam Jaganathrao Jungade Appellant
V/S
Sou.Aarti Shyma Jungade Respondents

JUDGEMENT

(1.) Rs.6000.00 per month to non-applicant No.1 and Rs.4000.00 to non-applicant No.2 is granted from the date of the petition i.e. 5/11/2020.

(2.) Brief facts necessary for disposal of the revision are as under:

(3.) The Notice was served upon the applicant, but he failed to appear and, therefore, she adduced the evidence. On the basis of her evidence, the Family Court came to the conclusion that she is refused and neglected by the applicant and thereby the Family Court granted maintenance @ Rs.6000.00 per month to non-applicant No.1 and Rs.4000.00 to non-applicant No.2 from the date of the petitioner.