LAWS(BOM)-2008-2-351

SONALI Vs. VIJAY

Decided On February 13, 2008
SONALI Appellant
V/S
VIJAY Respondents

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith.

(2.) The only question, that is required to be answered, is whether the application for grant of maintenance was required to be allowed from the date of order, or from the date of application

(3.) The Trial Court in its jurisdiction ordered that the maintenance be paid from the date of application.