SHRI. RUPRAO MAHIPATRAO Vs. MISS. ANKITA RUPRAO WADIBHASME

JUDGEMENT

(1.) By the present appeal, the appellant has challenged the Judgment of Family Court, Nagpur in Petition No.C-97 of 2013, dt.23.6.2016, by which the appellant is directed to pay maintenance of Rs.8,000/- p.m. to the respondent (daughter).

(2.) The case of the appellant, in short, is as under : That the respondent herein is daughter of the appellant. His first wife died in the year 2013. He has three daughters and one son from his first wife. On 9.6.2013, appellant performed second marriage. It is the case of appellant that since then his daughter/respondent was not behaving properly. She lodged false report and has filed false case against him. It is the case of the appellant that the Family Court has not considered evidence properly and has wrongly passed the impugned order.

(3.) It is submitted that the appellant is a retired Government employee. His home take salary is very meagre i.e. Rs.10,320/- p.m. He cannot pay the amount of Rs.8,000/- p.m. to the respondent. Learned Family Court has not considered the same and wrongly directed him to pay maintenance of Rs.8,000/- p.m. Being aggrieved by the Judgment, dated 23rd June, 2016 of the Family Court, the appellant has filed the present appeal.