MILAN DAYARAMBHAI THAKKAR Vs. NITI PRAVINBHAI BUDDHDEV

JUDGEMENT

(1.) Mr. Milan Dayarambhai Thakkar has filed this petition challenging an interim order dated 1.8.2006 passed by the Principal Senior Civil Judge, Rajkot below application Exhibit 5 in Special Civil Case No.35 of 2005. By the impugned order, the learned trial Judge has held that the application Exhibit 5 for interim maintenance filed by Niti Pravinbhai Buddhdev, original plaintiff " respondent herein is partly allowed and for the husband " Milan Dayarambhai Thakkar petitioner herein, original defendant to pay interim maintenance Rs.7,000/- to the wife original plaintiff till the disposal of the suit. The marriage between Niti Pravinbhai Buddhdev and the petitioner Milan Dayarambhai Thakkar was solemnized on 1.12.2001 as per the the Hindu Rites and Customs.

(2.) However, due to difference and dispute arose on 25.2.2002, the respondent wife left the matrimonial house and started residing with her parents.

(3.) Mr. Nirav Thakkar, learned advocate for the petitioner has challenged the impugned order on the following grounds :