RAMESH BAPUSAHEB NALAWADE Vs. MANGALA RAMESH NALAWADE

JUDGEMENT

(1.) HEARD Mr.Patil for petitioner and Mr.Kurade for Respondent No.1.

(2.) RULE . By consent rule is made returnable forthwith. Mr.Kurade on behalf of Respondent No.1 waives service.

(3.) MR .Patil appearing on behalf of the petitioner contends that the equation made by the Sessions Court is not correct. Secondly, he contends that the wife is also working in some private nursing home and she is earning. However, nothing is brought on record either in the lower Courts or this Court as to how much salary she is getting.