ANAND UPADHYAY Vs. MOHINI ANAND UPADHYAY

JUDGEMENT

(1.) In pursuance of the order dtd. 25/4/2022 passed by this Court, the parties have remained present. Hence, with the consent of learned advocates appearing for the respective parties, both the appeals have been taken up in the Chamber for final disposal today itself.

(2.) Both the Appeals are admitted. Learned advocate appearing for the respondent in each appeal waive service of admission.

(3.) The challenge in both the appeals is against the order dtd. 17/9/2021 passed below application Exh.5 by learned Judge, Court No.3, Family Court, Ahmedabad in Family Suit No.1360 of 2017. By the said order, the learned Family Court has awarded Rs.5,000.00 per month as interim maintenance / alimony to the wife and her minor son Khush from the date of the application i.e. 20/7/2017 till final disposal of the said Family Suit.