JANBAI BANDUJI KHIREKAR Vs. BANDUJI ZIBALJI KHIREKAR

JUDGEMENT

(1.) This is a petition by wife. She had filed an application for interim maintenance in the proceedings under Section 125, Criminal Procedure Code in the Family court. The application was partly allowed, and the Court directed to pay interim maintenance of Rs. 300/- per month each to the children from the date of the application. No amount was ordered in favour of the wife.

(2.) It was urged that the husband's carry home salary is Rs. 4,300/- and the amount allowed i. e. Rs. 300/- p. m. for four children comes to 1,200/- per month which is totally insufficient.

(3.) It is seen from the impugned judgment as well as the salary certificate that the respondent No. 1's gross salary is rs. 7,897/ -.