M. S. Sonak, J. - (1.) Heard Mr. Iftikhar Agha for the petitioner and Mr. Amit Palekar for the respondent.
(2.) The challenge in this Criminal Revision is to the Judgment and Order dated 05.04.2017 made by the Additional Sessions Judge at Mapusa partly allowing Criminal Appeal No. 122/2015 instituted by the respondent herein and issuing the following directions:- "The respondent herein is directed to pay to the applicant an amount of Rs.3000/- per month and Rs.1000/- per month each to his children, which amount to be paid on or before 5 th day of every month. The arrears of the aforesaid amount to be paid by the respondent herein to the applicant and his two children from the date of filing the application under section 12 of the said Act by the applicant within 3 months from the date of this order excluding the amount of interim maintenance already paid to the applicant."
(3.) The aforesaid means that the petitioner has been directed to pay an amount of 3,000/- per month to his wife Sampadha and ? ?1,000/- per month to each of the two children.;