ASHISH PRAFULCHANDRA PANDYA Vs. NEETA PRAVINCHANDRA BHATT

JUDGEMENT

(1.) THE petitioner herein, challenges the order passed by learned 3rd Additional Senior Civil Judge, BhujKutch in H.M.P.Case No.76 of 2011 (H.M.P. 21 of 2010 Old) wherein the said Court has passed an order under Section 24 of Hindu Marriage Act requiring the petitioner to pay interim maintenance @ 6,500/from 28.09.2011. Learned trial Court also passed an order to pay Rs.3,500/for litigation expenses.

(2.) HEARD the learned advocates for the parties.

(3.) ON the other hand, learned advocate for the respondent has vehemently opposed this submission and has submitted that interim maintenance awarded by the learned trial Court does not call for any interference. Learned advocate for the respondent has drawn attention to the judgment of this Court in Rakesh Amarsinh Damir versus Bharti Rakesh Damir reported in 2012 1 GCD 266(Guj.).