AMISHABEN NISCHALBHAI SANGHAVI Vs. NISCHALBHAI ARVINDBHAI SANGHAVI

JUDGEMENT

(1.) Rule. Learned advocate Mr. Jignesh Hajare waives service of notice of rule on behalf of respondent.

(2.) Heard learned advocate Mr. Mehul S. Shah for the petitioner and learned advocate Mr. Jignesh Hajare for the respondent.

(3.) Petitioner herein is wife, whereas respondent is a husband, who has filed Family Suit No. 248 of 2010 seeking divorce. In such family suit, petitioner wife has filed an application under Section 24 of the Hindu Marriage Act at exhibit 17 seeking maintenance to the tune of Rs.25,000/- per month contending that she has to stay separately in Rajkot without any support of her in laws, because she is originally from Akola, Maharashtra, so as to enable her to meet her minor daughter Ananya who is with her husband and since husband is not allowing her to meet her daughter and for defending the family suit. She has further contended that husband is having his own businesses in the name of Atlas Software Pvt. Ltd. so also other business in the name of Jetking No.1 at Cosmo Complex, Rajkot and by doing all such businesses he is earning more than Rs.1,00,000/- per month. It is further contended that she has to spend for her livelihood, clothes, residential accommodation and also for defending the divorce suit and, therefore, Rs.25,000/- is claimed as maintenance pendent-lite. The Family Court has, by impugned order dated 11.02.2013 awarded an amount of Rs.2000/- towards her maintenance and, therefore, this petition.