RUPALI MORESHWAR WANDHARE Vs. MORESHWAR MAHADEORAO WANDHARE

JUDGEMENT

(1.) Rule. Rule returnable forthwith. Heard finally by consent of the parties.

(2.) This revision is filed by wife and son of the non-applicant challenging the impugned order dated 18-2-2008 passed by Judge Family Court No. 2, nagpur in Petition No. E-48/2006 under Section 125 of the Code of Criminal procedure, only to the extent of refusal of grant of maintenance from the date of application. The applicants are not making any grievance about the quantum of maintenance.

(3.) Learned counsel for the non-applicant, on the contrary supported the impugned judgment. He relied upon the observations in para No. 19 of the impugned order and contended that the learned Judge of the Family Court did not give maintenance to the applicants from the date of application as the non-applicant had no permanent job and his income is fluctuating.