KUMAR AVILASH Vs. NITU KUMARI

JUDGEMENT

(1.) Record taken up on mentioning being made on behalf of the petitioner.

(2.) Heard learned counsel for the petitioner.

(3.) The petitioner is aggrieved by the judgment and order dtd. 16/5/2025 passed by learned Principal Judge, Family Court, Aurangabad in Maintenance Case No. 180 of 2022, whereby and whereunder the learned Principal Judge allowed the maintenance petition filed by the opposite party and directed the petitioner to pay Rs.40,000.00 per month in the savings bank account of the opposite party from the date of filing of petition, i.e., with effect from 30/8/2022. The learned trial court further ordered that the maintenance amount would be paid by 15th day of each and every succeeding month and the arrears of maintenance amount would be paid in 48 equal installments. Apart from that Rs.20,000.00 as litigation cost was also awarded to opposite party. The learned trial court further ordered that if any amount of interim maintenance is paid, the same could be adjusted in the maintenance amount so ordered by the learned trial court.