NARENDRABHAI DALSUKHBHAI PARMAR Vs. VAISHALIBEN NARENDRABHAI PARMAR

JUDGEMENT

(1.) Rule.

(2.) This petition is filed by the petitioner under Articles 226/227 of the Constitution of India against an order dtd. 1/9/2018 passed below Exh. 14 in Family Suit No. 199 of 2017 by the learned Principal Judge, Family Court, Vadodara. By the said application under Sec. 24 of the Hindu Marriage Act, 1955, the respondent herein had prayed for interim maintenance to the tune of Rs.50,000.00 p.m. i.e. Rs.30,000.00 for herself and Rs.20,000.00 for minor son, pending the captioned suit, which came to be partly allowed and the learned Family Judge granted interim maintenance of Rs.30,000.00 p.m. i.e. Rs.20,000.00 for the respondent - wife and Rs.10,000.00 for minor son. Civil Application No. 1 of 2021 has been filed for stay of the aforesaid impugned order dtd. 1/9/2018.

(3.) Heard, learned advocate Mr. Hiren Modi for the petitioner and learned advocate Ms. Dharitri Pancholi for the respondent.