MEENA VINOD KULKARNI Vs. VINOD TRIMBAKRAO KULKARNI

JUDGEMENT

(1.) The appeal is admitted. Notice after admission made returnable forthwith. By consent, heard both the sides for final disposal. This Court has perused the original record.

(2.) The appeal is filed to challenge the judgment and decree of Family Court Nanded delivered in Petition No. C-6/2014. The petition was filed under the provisions of Hindu Adoption and Maintenance Act for maintenance of Rs.15,000/- p.m. by present appellant. On merits, the Trial Court has dismissed the petition.

(3.) It is the case of appellant/wife that she was given in marriage to present respondent Vinod on 6.5.1998 and she cohabited with respondent in his house at Dnyaneshwar Nagar, CIDCO, Nanded. It is her case that one son by name Chinmaya was born to her out of this wedlock and after 3-4 months of birth of Chinmaya, respondent started giving illtreatment to her on petty grounds.