MAHEEN R.PARMAR Vs. MANSI JAIN

JUDGEMENT

(1.) The petitioner is before this Court seeking for certiorari to quash the order passed by the Senior Civil Judge and JMFC, Hosapete on I.A.No.1 in M.C.No.62/2018, dated 27.05.2019; the said I.A.No.1 having been filed by respondent-wife seeking for grant of interim maintenance OF Rs.30,000/- and litigation expenses of Rs.25,000/-.

(2.) It is contended that the petitioner and respondent are husband and wife, their marriage having been solemnized on 05.05.2017 at Aurangabad, Maharashtra State.

(3.) The petitioner and respondent are neighbourers, they fell in love with each other, eloped and got married before the Registrar of Marriage in Aurangabad. Thereafter they were residing together at Hosapete at the house of the father of the petitioner. Though they lived happily for several months unfortunately, the parents of the respondent were hating both of them because they have married against their will. They insisted and apparently prevailed upon the respondent to desert the petitioner and go back to them because of which the respondent left the house of the petitioner on 11.10.2017 and started living with her parents.