ASHISH PAWAR Vs. HARSHIKA SINGH

JUDGEMENT

(1.) This writ petition under Article 227 of the Constitution of India has been preferred against the impugned order dated 27/03/2019, passed by the 3rd Additional Principal Judge, family Court, Durg in M.J.C. case No. 733/2018 wherein Rs. 8,000/- per month has been granted as interim maintenance to the respondent herein on the ground of mutual consent between the parties.

(2.) Learned counsel for the petitioner submits that no mutual consent was arrived upon by the parties and the impugned order is perverse and is liable to be set aside.

(3.) I have heard learned counsel for the petitioner, considered his submissions and went through the records with utmost circumspection.