MEENAXI SHRIPAD KATAKKAR Vs. SHRIPAD YASHWANT KATAKKAR

JUDGEMENT

(1.) Rule returnable forthwith. Learned advocate Mr.Mansuri waives service of notice of rule for the respondent. With the consent of the learned advocates appearing for the respective parties, the matter was taken up for final hearing on 17.8.2020.

(2.) The petitioner - wife of the respondent has filed this petition under Article 226 of the Constitution of India, challenging the order dated 10.7.2018 passed by the Family Court at Ahmedabad. By the order dated 10.7.2018 passed below Exh.5, the Family Court has rejected the application of the petitioner for getting interim maintenance u/s.24 of the Hindu Marriage Act , 1955 (hereinafter referred to as 'the Act').

(3.) The facts in brief are as under: